PARESH SABDAKAR Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) This application has been filed under Sec. 5 of the Limitation Act for condoning the delay of 43 days in filing the connected petition.

(3.) For the reason stated in the accompanying affidavit and the averments made out before this Court during the course of arguments, delay caused in preferring the appeal is condoned and the same is ordered.