ORIENTAL INSURANCE CO. LTD. Vs. URMILABEN

JUDGEMENT

(1.) Heard learned advocate for the applicant.

(2.) The applicant has challenged the judgment and order dtd. 15/10/2019 passed by the W.C. Commissioner, Rajkot in Workmen Compensation (Fatal) Application No. 10 of 2005 in F/First Appeal No. 43548 of 2019. The applicant has taken out the present application for condonation of delay occurred in preferring F/First Appeal No. 43548 of 2019 in assailing the judgment and order of the W.C. Commissioner, Rajkot.

(3.) Relevant provisions of sub-rule (1) and (2) of Rule 4 of Order III of the Code reads as under.