NATIONAL INSURANCE CO LTD Vs. KM KALPANA RAWAT

JUDGEMENT

(1.) HEARD learned counsel for the respondent No. 3 on the delay condonation application and perused the affidavit filed in support thereto.

(2.) I find sufficient ground to allow the delay condonation application. The delay in filing the cross objection No. 707 of 2008 is hereby condoned. Accordingly, the delay condonation application is allowed. The cross objections filed by the respondents are taken on record. The application for additional evidence is allowed. The additional evidence is taken on record.

(3.) HOWEVER, the counsel for the appellant is directed to file rebuttal, if any, against the additional evidence within a period of two weeks. List thereafter.