ORIENTAL INSURANCE COMPANY LTD. Vs. GANGI MANDAVI

JUDGEMENT

(1.) The present is an Insurance Company's appeal under Sec. 173 of the Motor Vehicles Act.

(2.) The appeal is filed with a delay of 32 days along with an application I.A. No.2, which is an application for condonation of delay.

(3.) On due consideration of the submissions made by the appellant and also considering the submission made by the counsel on I.A. No.2 a strong case for allowing the application has been made out. Accordingly, I.A. No.2 stands allowed. Delay of 32 days in filing the appeal stands condoned.