RUKMANI DEVI Vs. UNITED INSURANCE COMPANY KOTDWAR

JUDGEMENT

(1.) HEARD Sri Atul Bahuguna holding brief of Sri Vinod Nautiyal, learned counsel for the appellants on the delay condonation application and perused the affidavit filed in support thereto.

(2.) THE Insurance Company filed objection against the delay condonation application. Perusal of the entire record available before me, I find sufficient ground to allow the delay condonation application.

(3.) ACCORDINGLY, the delay condonation application is allowed. The delay in filing the appeal is hereby condoned.