NATIONAL INSURANCE CO LTD Vs. SARITA MISHRA

JUDGEMENT

(1.) For the reasons stated in the application, delay of one day in filing the appeal is condoned.

(2.) For the reasons stated in the application, delay of 42 days in re-filing the appeal is condoned.

(3.) This first appeal is filed under Section 30 of the Employee's Compensation Act, 1923 (hereinafter referred to as 'the Act') by the insurance company, which was respondent no.3 before the Commissioner. Respondent no.3 was originally proceeded exparte. Thereafter it appeared through authorized representative but once again on 8.6.2011 it was proceeded exparte. These aspects are noted in paras 2 and 4 of the impugned judgment. I may note that since the appellant-insurance company was proceeded exparte, no evidence was led on behalf of the appellant-insurance company.