PRASANTA MONDAL Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) IA No.: CAN 1 of 2018 (Old No.: CAN 6347 of 2018) preferred under Sec. 5 of the Limitation Act, pending till date is taken up for hearing. By the instant application, the petitioner has prayed for condonation of delay in filing the present appeal. Considering grounds as made out and in the interest of justice, prayer for condonation of delay is allowed.

(2.) IA No.: CAN 1 of 2018 (Old No.: CAN 6347 of 2018) is thus disposed of.

(3.) The present appeal has been preferred by the claimants against the judgment and award dtd. 30/6/2012 passed by the learned Judge, Motor Accident Claims Tribunal and the Additional District Judge, 3rd Court, Nadia, Krishnanagar, in MAC Case No. 399 of 2008, under Sec. 163A of the Motor Vehicles Act.