KOSTURI BALAL RAY Vs. DIVISIONAL MANAGER.

JUDGEMENT

(1.) Heard Ms. S. Sengupta, learned counsel appearing on behalf of Mr. S.C. Biswas, learned counsel for the applicant. No one appears for the respondents.

(2.) This application is for condoning the delay of 225 days in filing the appeal against the judgment dated 12.5.2015 passed by the Motor Accident Claims Tribunal, Bongaigaon in MAC Case No.180/2011.

(3.) Applicant's counsel submits that the delay in filing the appeal had occurred due to the fact that the applicant was not aware that she could challenge the impugned judgment and also due to the fact that she spent a lot of time on her son, who was under treatment and had to recover from the injuries sustained by him due to the motor accident. She submits that in view of the above reason, an unintentional delay of 225 days had occurred in preferring the appeal.