DEEN MOHD. Vs. PRAMOD KUMAR

JUDGEMENT

(1.) Along with FAO-3705-2019 to seek enhancement of the compensation, the appellant has also filed an application i.e. CM-12999-CII2019, for seeking condonation of delay of 3998 days in filing the appeal.

(2.) In the application, it is submitted that the appellant was under the impression that the appeal is pending before this Court, as the impugned Award and other relevant documents have been handed over to Sh.Vipul Aggarwal, Advocate. However, when the appellant tried to contact the advocate with respect to the fate of his case, but he failed to contact him. Thereafter, he contacted the present advocate, in order to know about the status of his case. On enquiry, the appellant came to know that earlier, no appeal was filed against the impugned Award and thereupon, the appellant decided to file the appeal before this Court, with condonation application. Further, it is stated in the application that the appellant met the present advocate on 17/10/2018 and only on this account, the delay had taken place. As such, a prayer was made for condonation of delay of 3998 days in filing the appeal.

(3.) Notice was only issued to the insurance company, which made appearance through counsel and filed reply.