NATIONAL INSURANCE COMPANY LIMITED Vs. MUNISH MOHAN

JUDGEMENT

(1.) APPLICANTS /appellants -National Insurance Company Limited and another (hereinafter called as "the applicants") have filed this application for condonation of delay of 74 days in filing the present appeal.

(2.) IT was submitted by the applicants that the delay in filing the appeal has taken place due to the late receipt of the file from the Divisional Office of the applicant -Insurance Company and, thereafter, legal opinion was sought from the Counsel for filing the appeal and on receipt of the legal opinion, sanction was taken to prefer the appeal and delay of 74 days occurred. The delay has occurred due to unforeseen circumstances and is neither intentional nor deliberate and prayed that the same may be condoned.

(3.) THEREAFTER , vide order of this Commission dated 19.1.2011, the Counsel for the applicants was directed to file application with better particulars.