UNITED INDIA INSURANCE COMPANY LTD. Vs. BIMLA DEVI

JUDGEMENT

(1.) Prayer made in the application is for condoning the delay of 143 days in filing the appeal.

(2.) Heard. Sufficient cause has been shown for condoning of delay in filing of the appeal. The application is, therefore, accepted and the delay of 143 days in filing of the appeal is condoned. FAO-4065-2015(O&M) & FAO-445-2016(O&M)

(3.) By this order, I shall dispose of two FAOs i.e. FAO-4065-2015(O&M) filed on behalf of appellant-United India Insurance Company Ltd. and FAO-445-2016(O&M) filed on behalf of appellants-Smt. Bimla Devi and others, which have arisen out of the same accident.