NATIONAL INSURANCE COMPANY LTD. Vs. SAHDEV NIRMALKAR

JUDGEMENT

(1.) I.A. No. 1 of 2016 has been filed by the Appellant in M.A.(C) No. 1637 of 2016, for condoning the delay of 307 days occurred in the filing of the appeal.

(2.) Considering the total facts and circumstances, I.A. No. 1 of 2016 is allowed and the delay of 307 days occurred in the filing of M.A.(C) No. 1637 of 2016 is condoned.

(3.) With the consent of learned Counsel for the parties, heard both these appeals finally at the motion stage itself and are being disposed of by this common order as these appeals arise out of the same impugned judgment.