MAHAMMAD ALI MONDAL Vs. SNEHASISH MUKHOPADHYAY AND ORS.

JUDGEMENT

(1.) This first miscellaneous appeal was filed beyond the prescribed period of limitation. There was 42 days delay in filing this appeal. Reason for the delay has been explained by the appellant/applicant in this application for condonation of delay. It is stated therein that due to the accident, the appellant became permanently disabled to the extent of 50%. He lost his left hand from his wrist. It is further stated therein that he could not collect necessary fund for filing the appeal earlier. However, immediately after receiving the awarded compensation amount from the Insurance Company, he filed the instant appeal.

(2.) Considering the explanation given by the appellant in his application for condonation of delay, we are of the view that the reason for the delay has been sufficiently explained by the appellant/applicant in this application for condonation of delay. Accordingly, delay in filing this appeal is condoned. Let the appeal now be registered.

(3.) The application for condonation of delay being CAN 5929 of 2014 is thus disposed of.