RELIANCE GENERAL INSURANCE CO.LTD Vs. ASATAN NESSA

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned senior counsel assisted by Mr. S. Dutta for the applicants. Also heard Mr. A. Mannaf, learned counsel for the respondent claimants.

(2.) This order will dispose of all the three Interlocutory Applications. Although the number of days delay are not similar in all the three applications, but since the explanations for the delay being similar, they are taken up together for disposal.

(3.) For the sake of convenience and for brevity, I.A.(C) No. 1023/2018 shall be referred to. The application is filed under Section 5 of the Limitation Act, 1963 seeking condonation of 439 days delay in filing the appeal against the Judgment and Order dated 24.06.2015 passed by the learned Member, Motor Accident Claims Tribunal No. 1, Kamrup, Guwahati in MAC Case No. 553/2010.