RAHUL Vs. PURVA GENNING

JUDGEMENT

(1.) This application seeks condonation of 188 days delay caused in filing the appeal under section 30 of the Employees Compensation Act, 1923. The period of limitation for filing of the appeal is 60 days. As said above, there is 188 days delay in filing of the appeal.

(2.) The applicant explains the delay in few words and they are as under:

(3.) The application obviously is opposed saying that the reason mentioned above is not sufficient for condonation of delay.