RELIANCE GENERAL INSURANCE COMPANY LTD Vs. KARUNA SHUKLA

JUDGEMENT

(1.) HEARD on I.A. No.1, an application for condonation of delay, as the instant appeal has been preferred with a delay of 61 days.

(2.) FOR the reasons assigned in the application for condonation of delay, it is allowed and the delay in preferring the instant appeal is condoned.

(3.) THE appellant had not only challenged liability part of the impugned award but also questioned the quantum fixed by the Claims Tribunal and in this regard permission under Section 170 of the Act has been granted to the appellant.