NATIONAL INSURANCE CO.LTD Vs. PUSHPA

JUDGEMENT

(1.) PRESENT appeal has been filed by appellant-National Insurance Company Limited against order dated 30th May, 2008 passed by Commissioner Workmen?s Compensation (short as "Commissioner"), under Workmen's Compensation Act, 1923 (short as "Act").

(2.) BY impugned order, claim under the Act, filed by respondent nos. 1 to 4, was allowed.

(3.) AS far as application for condonation of delay is concerned, appellant's case is that their advocate did not forward his legal comments on the order, as per procedure, he was requested to send his legal comments on the order passed by the Commissioner. On receipt of legal opinion of the Advocate for filing the appeal, papers were forwarded to one of their panel advocates at Delhi for filing the appeal without any further delay. Thus, delay which has occurred, is due to bonafide reason and was neither intentional nor willful.