UNITED INDIA INSURANCE CO LTD Vs. PRASANNKUVARBA JASVANTSINH

JUDGEMENT

(1.) Heard learned Advocate Mr. Rathin P. Raval for the applicant and learned Advocate Mr. N.Y. Shukla for learned Advocate Mr. Rohankumar H. Raval for the respondents No. 1 to 4.

(2.) By way of this application, the applicant prays for condoning the delay of 129 days which has occurred in filing the First Appeal against the judgment and award passed by the learned Commissioner and Workman Compensation Court, Surendranagar, in WC (Fatal) Case No. 5 of 2013, dtd. 31/8/2019.

(3.) Learned Advocate Mr. Raval on behalf of the applicant would submit that while the impugned decision of the learned Workman Compensation Court was of 31/8/2019, a copy of the same had been applied on 6/9/2019 and the same had been received on 16/9/2021 and whereas thereafter since the applicant-company had deemed it appropriate to seek legal opinion as regards filing of the first appeal, the delay had occurred. Learned Advocate Mr. Raval would submit that considering the very short delay which has occurred, this Court may take a lenient view and condone the delay.