TRIPARNA MONDAL Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) CAN 1 of 2019 (Old CAN 12508 of 2019):

(2.) Let copy of this application furnished by counsel on behalf of the appellants be treated as original one.

(3.) This is an application for condonaion of delay of 1020 days in filling the appeal being FMAT 1303 of 2019 against the judgment and award dtd. November 10, 2016 passed by the learned Judge, Motor Accident Claims Tribunal (ADJ, 3rd Court), Tamluk in M.A.C. Case No. 41 of 2015.