INDERPAL Vs. OMBATI

JUDGEMENT

(1.) Cm-16500-Cii-2017

(2.) The application is being opposed on behalf of the Insurance Company praying for its dismissal.

(3.) After hearing the counsel and going through the record, it comes out that though there is a substantial delay in filing of the appeal, but I find that the appellant deserves to be given a chance to present his view point by pointing out alleged infirmities or illegalities in the award, rather than not affording any hearing to him for technical reasons. It is always desirable to decide a lis on merits rather than non-suiting a person while adopting a hyper-technical approach.