NEW INDIA ASSURANCE CO. LTD. Vs. SOMTI DEVI

JUDGEMENT

(1.) Since there is delay of 21 days in re-filing the Cross Objections, aforesaid application has been filed seeking condonation of said delay. The application is supported by affidavit dtd. 3/10/2019 of the counsel for the Cross-Objectors.

(2.) For the reasons stated in the application, the application is allowed and delay of 21 days in filing the Cross Objections is condoned.

(3.) Main Appeal and Cross Objections: