SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. TAPAN BISOI

JUDGEMENT

(1.) The matter is taken up through Hybrid mode.

(2.) Heard Mr.Dutta, learned counsel for the Insurer-Appellant and Mr.Mishra learned Advocate for claimant-Respondent No.1.

(3.) Upon hearing both parties and considering the grounds mentioned in the petition, delay in filing the appeal is condoned.