RELIANCE GENERAL INSURANCE CO. LTD. Vs. SANJIB SAIKIA

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel for the petitioner. Also heard Ms P. Baruah, learned counsel appearing for respondent No. 1.

(2.) By this application under Section 5 of the Limitation Act, 1963, the petitioner has prayed for condonation of delay of 327 days in filing the connected appeal against the judgment and award dated 7.11.2013 passed by the learned Commissioner, Employees Compensation in WC Case No. 24/2011.

(3.) By the aforesaid judgment and award, the petitioner was directed to pay a sum of Rs. 2,76,905.00 to the respondent No. 1 along with interest at the rate of 9% thereof from the date of filing of the claim petition.