NATIONAL INSURANCE COMPANY Vs. SHARDA DEVI AND OTHERS

JUDGEMENT

(1.) This is an application filed under Section 5 of Limitation Act for condonation of delay of 26 days in filing the appeal.

(2.) For the reasons mentioned in the application, which is duly supported by an affidavit, the delay is condoned and the application stands disposed of accordingly.

(3.) The present two appeals i.e. F.A.O. No.5192 of 2010 and F.A.O. No. 5193 of 2010 arise out of the same award dated 25.03.2010 passed by Motor Accidents Claims Tribunal, Gurgaon (hereinafter referred to as the 'Tribunal').