NEW INDIA ASSURANCE COMPANY LTD. Vs. SAROJ

JUDGEMENT

(1.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 30 days in filing the appeal.

(2.) Keeping in view the facts mentioned in the application, the same is allowed and delay of 30 days in filing the appeal is condoned.

(3.) By this common order, two first appeals, the details of which have been given in the heading of the order, are being decided as both the appeals arise out of the same Award of the Motor Accident Claims Tribunal, Rewari.