AMITA ROY Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) The instant application being C.A.N.1 of 2021 is relatable to the prayer for condonation of delay. In the relevant averments of the pleadings the petitioner/appellant has explained delay, which prevented the petitioner from preferring the appeal within the statutory period of limitation.

(2.) Learned advocate for the appellant submits that the delay caused in preferring appeal is unintentional and as such same may be condoned.

(3.) Learned advocate for 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 making consideration of the prayer for condonation of delay. Since delay has been successfully explained in the pleadings, the delay stands condoned.