MODERN FARM SERVICE Vs. EMPLOYEES STATE INSURANCE

JUDGEMENT

(1.) HEARD . There is no merit in the application filed under Section 5 of the Limitation Act as well as in the appeal itself. It is vaguely mentioned in the application that some counsel in the trial court advised that the limitation for filing an appeal would be 90 days. Name of the counsel is not mentioned in the application or in the affidavit of the appellant filed in support of the allegations. Thus, no ground for condoning delay is made out.

(2.) THE impugned order has been perused. The application for setting aside order dated August 30,1985 was dismissed on May 17,1988 as no evidence was produced by the applicant in spite of several opportunities being given. The evidence was closed and order announced. No law point is involved in this appeal and same is not maintainable in view of Section 82(2) of the Employees State Insurance Act CM as well as F.A.O is dismissed.