NATIONAL INSURANCE CO LTD Vs. M UNNI DEVI

JUDGEMENT

(1.) ' On due consideration of the grounds taken in the affidavit filed in support of the delay condonation application, we are satisfied that the appellant has succeeded in showing sufficient cause for the delay in filing the appeal.

(2.) CLMA No. 9123 of 2006, therefore, is allowed and the delay in filing the appeal is hereby condoned.

(3.) MR . Prabhat Pandey, the learned counsel for the appellant is heard on admission.