NEW INDIA ASSURANCE CO LTD Vs. SURINDER PAL

JUDGEMENT

(1.) THE appellant has sought the condonation of delay of 184 days in filing of this appeal. THE reasons for condonation of delay have been given in para Nos. 2 to 5 of the application, which are reproduced hereunder:

(2.) LEARNED counsel for the claimant- respondent No. 1 has strongly opposed the said application on the following grounds:

(3.) NOTWITHSTANDING the bar of limitation, the case has been examined on merits. This case relates to death of Punit Kumar Pal, aged 33 years in a road accident on 13.6.2002. The deceased was survived by his parents who filed claim petition before the learned Tribunal.