NATIONAL INSURANCE COMPANY LIMITED THROUGH ITS DIVISIONAL MANAGER, DIVISIONAL OFFICE, CANAL ROAD, HALDWANI, DISTRICT NAINITAL Vs. MUNNI DEVI W/O LATE REVAT SINGH, R/O VILLAGESATKHOL, TEHSIL-DHUMAKOT, DISTRICT PAURI GARHWAL AND ORS

JUDGEMENT

(1.) Heard learned counsel for the parties on recall application, which is accompanied by an application for condonation of delay in moving the recall application. The delay condonation application is supported by an affidavit.

(2.) By means of recall application (No. 178 of 2011), the applicant-claimant (respondent no.1 herein) has sought to recall the order dated 14-8-2007, whereby the appeal was partly allowed and the interest part of the impugned award was modified without hearing the claimant-respondent no.1. Consequently the compensation was reduced without hearing the applicant-claimant.

(3.) In the interest of justice, the delay condonation is allowed. Delay in filing the recall application is condoned.