SULATA BARMAN Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) The present CAN application is relatable to a prayer for condonation of delay of 20 days in filing the present appeal.

(2.) Upon perusal of the relevant averments contained in the pleadings, the Court is of the view that the appellants/petitioners have attempted to explain the delay most successfully as to what prevented the appellants from preferring the instant appeal beyond the period of limitation prescribed.

(3.) The delay being sufficiently explained, the delay caused in preferring the appeal stands condoned. Accordingly, the application for condonation of delay being IA NO:CAN/1/2020 (Old No: CAN/419/2020) stands disposed of.