SUSHILA AND ANOTHER Vs. BRIJ MOHAN AND OTHERS

JUDGEMENT

(1.) Cm No.25905-CII of 2013

(2.) Instant application has been filed under Section 5 of the Limitation Act seeking condonation of delay of 245 days that has occurred in filing the accompanying appeal.

(3.) In view of the averments made in the application and keeping in view that it is a claimants' appeal seeking enhancement of compensation, delay is condoned.