ICICI LOMBARD GENERAL INSURANCE COMPANY LTD Vs. HARIRAM

JUDGEMENT

(1.) By allowing I.A.No.3 of 2010, the document filed along with this application is taken on record.

(2.) Learned counsel for the parties are heard on I.A.No. 1 of 2009, an application for condonation of the delay in filing the appeal.

(3.) On due consideration of the submissions of learned counsel for the parties and the grounds taken in the application, we are satisfied that the appellant/ Insurance Company has succeeded in showing sufficient cause for the delay in filing the appeal.