UNITED INDIA INSURANCE CO LTD Vs. SAHADEV GHOSH

JUDGEMENT

(1.) Heard Mr. D. Sur, learned counsel for the petitioner. The notice upon the sole Respondent is presumed to be complete in view of the Registry's order dated 23.2.2005. None appears for the Respondent.

(2.) By this application under Section 5 of the Limitation Act, 1963, the applicant has sought for condonation of delay of 176 days in preferring the related MFA No. 115/04.

(3.) In the case in hand, the learned Commissioner for Workmen's Compensation, Nagaon in W.C. Case No. 104/02 rendered the impugned judgment and award on 9/2/2004 awarding a compensation of Rs. 1,64,640/- (Rupees one lakh sixty four thousand six hundred and forty) only against the petitioner. Being aggrieved by the impugned judgment and order, the petitioner has filed the related appeal on 25.8.04 thereby causing delay of 176 days as the limitation period of 60 days since expired on 9.4.04.