JYOTSNA SINGH Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The CAN 1 of 2022 is in respect of an application under Sec. 5 of Limitation Act filed by the appellant for condonation of delay in preferring the instant appeal.

(2.) Heard, the Learned Advocate for the appellant, sufficient cause has been shown for not preferring this appeal within the statutory period of Limitation. Learned Advocate for the respondent raises no objection. Thus the application under Sec. 5 of Limitation Act (CAN 1 of 2022) is allowed. The delay in preferring the instant appeal is hereby condoned.

(3.) The FMAT has been preferred against the judgment and Award dtd. 3/8/2019 passed by the Additional District and Sessions Judge and Judge, Motor Accident Claims Tribunal Durgapur (Paschim Bardhaman) in MAC Case No. 24 of 2012.