NATIONAL INSURANCE COMPANY LTD Vs. L. KHOMEI

JUDGEMENT

(1.) HEARD on M.C.(MFA) 15 of 2012.

(2.) THIS is an application made by appellant under section 5 of Limitation Act seeking condonation of delay in filing appeal under section 30 of the Employees' Compensation Act 1923 against the impugned judgment and order dated 28th July, 2011 passed by the ld. Commissioner for Workmen's Compensation, Manipur in Claim Case No. 31 of 2007, wherein the Commissioner awarded a total sum of Rs. 5,12,568/ -, payable by the appellant/Insurance Company to the claimant for the injury sustained and later became permanent total disablement to do his duty. The appeal is barred by 407 days.

(3.) SO the question that arises for consideration in this appeal filed by the Insurance Company (appellant) is whether any case is made out for condonation of delay of around 407 days in filing this appeal ?