DEBANTI DEBI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) By consent of the parties the application being C.A.N. No. 1303 of 2010, for condonation of delay is taken up for hearing treating the same as on day's list.

(2.) After hearing the learned counsel for the parties and after going through the explanation given in this application, we are convinced that the appellant was pre-vented by sufficient cause from preferring this appeal within the period of limitation. We, thus, condone the delay of one day in preferring the appeal within the period of limitation.

(3.) The application, being C.A.N. No. 1303 of 2010 is, thus, disposed of.