NATIONAL INSURANCE COMPANY LTD. Vs. PRASANNA ROUTRAY

JUDGEMENT

(1.) This application has been filed by the Insurance Company for condonation of delay of 211 days in preferring the appeal.

(2.) The appellant-insurance Company has filed this appeal assailing the award dated 19.10.2012 passed by the learned 2nd M.A.C.T., Cuttack in Misc. Case No. 1207 of 2002.

(3.) It is found that the award was passed on dated 19.10.2012 and the date of valid presentation of the appeal was 16.08.2013. Therefore, the total period occupied is 301 days and after excluding the limitation period of 90 days, there is a delay of 211 days. For that purpose, the above application has been filed under Section 5 of the Limitation Act for condonation of delay indicating "sufficient cause". In paragraph 3 of the application, the appellant-petitioner has explained the delay, which is as follows: