RELIANCE GENERAL INSURANCE COMPANY Vs. VIKRAMA DEVI PANWAR

JUDGEMENT

(1.) Heard Mr. Sarvesh Agarwal, Advocate for the Appellant on delay condonation application and perused the contents of affidavit filed in support thereto.

(2.) The appeal has been filed beyond limitation of 11 days delay. The grounds shown in the affidavit are sufficient. The delay condonation application is allowed and the delay in filing the appeal is hereby condoned.

(3.) I have also heard the appeal on admission.