RAHUL THROUGH LRS. NUR SINGH Vs. MUKESH

JUDGEMENT

(1.) Heard on I.A.No.3734/2023, which is an application under Sec. 5 of the Limitation Act for condonation of delay.

(2.) Application is opposed by counsel for the Insurance Company, however, delay of 37 days in filing the appeal is duly explained in the application, which is well supported by an affidavit, therefore, application is allowed for the reasons stated therein and delay in filing the appeal is hereby condoned.

(3.) With the consent of the parties, matter is heard finally.