SUCHITA DEVI Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) Learned advocate appearing on behalf of the appellant/claimant moved an application for condonation of delay of 161 days in preferring the instant appeal. He referred paragraph No. 5 of the said application to show the reasons for not filing the appeal within the prescribed period of limitation under Sec. 173(1) of the Motor Vehicles Act, 1988. He prays for condonation of delay for admitting the appeal and getting substantial justice.

(2.) On the other hand, learned advocates appearing on behalf of the respondent nos. 1 and 2 raised objection of such prayer of condonation of delay.

(3.) Having heard the submissions of both sides and on perusal of the application, it appears the cause shown by the appellant is satisfactory and accepted. Delay in filing appeal is hereby condoned.