NATIONAL INSURANCE COMPANY LTD Vs. MOON ALI

JUDGEMENT

(1.) Heard Sri S.S. Sarma, learned Sr counsel for the petitioner and Mr. M. Dutta learned counsel for the respondent.

(2.) This is an application under Section 5 of Limitation Act read with Section 173(1) proviso of the Motor Vehicle Act, 1988 filed by the petitioner praying for condonation of delay of 199 days, in preferring appeal against the award dated 13.10.2015 passed in MAC Case No. 142/2009 by the Motor Accident Claims Tribunal, Golaghat.

(3.) The reasons for condonation of delay has been stated in paragraph-4 of the petition, which is reproduced below: