NATIONAL INSURANCE COMPANY LTD. Vs. JAVINDER SINGH

JUDGEMENT

(1.) These are applications seeking condonation of delay of 32 days in filing the appeals.

(2.) For the reasons mentioned in the applications, which are supported by affidavits, sufficient cause has been shown for condoning the delay on account of completing the procedural formalities, thus, the same are allowed and delay of 32 days in filing the appeals is condoned. Main Case:

(3.) This order shall dispose of three appeals bearing FAO No. 4658-2017 titled as 'National Insurance Company Ltd vs. Javinder Singh and others', FAO No. 5305-2017 titled as 'National Insurance Company Ltd vs. Javinder Singh and others' and FAO No.5307-2017 titled as 'National Insurance Company Ltd vs Smt. Baljinder Kaur and others' (all filed by insurance Company against the fastening of liability on it as well as for reduction of compensation amount ), while XOBJC-196-CII-2017 in FAO no.4658 of 2017, XOBJC-194-CII-2017 in FAO No.5305 of 2017 and XOBJC-195-CII-2017 in FAO No.5307 of 2017 have been filed by the claimants for enhancement of compensation.