NEW INDIA ASSURANCE CO LTD Vs. PRADEEP KUMAR

JUDGEMENT

(1.) THERE is a delay of 30 days in filing the Appeal.

(2.) FOR the reasons stated in the application, the same is allowed. Delay of 30 days in filing the Appeal is condoned.

(3.) MAC APP.1011/2011 is filed by the Appellant New India Assurance Company Limited (the Insurer) on the ground that there was contributory negligence on the part of the first Respondent (the Claimant) and that the compensation awarded is exorbitant and excessive.