BANGA BARMAN Vs. MAHABIR BARMAN

JUDGEMENT

(1.) The present CAN application is relatable to a prayer for condondation of delay.

(2.) Learned advocate for the appellant has attempted to explain the delay caused in preferring the appeal thereby explaining the delay in the relevant averments of application.

(3.) Mr. Rajesh Singh, learned advocate representing the respondent no.1/Insurance Company submits that there has been huge delay caused in preferring the appeal, which must be taken in view, while considering the prayer for condonation of delay. Upon perusal of the relevant averments contained in the pleadings, it appears that the delay has been successfully explained and appellant/claimant was prevented by sufficient causes from preferring the appeal within the statutory period of limitation. The delay being sufficiently explained, the delay caused in preferring the appeal stands condoned.