UNITED INDIA INSURANCE CO.LTD. Vs. RAM PAYAREE

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act for condoning inordinate delay of 166 days in filing the appeal against the award dated 26. 10.1999 passed by workmens Compensation Commissioner (S.D.M.), Theog, District Shimla, whereby liability has been fixed on the applicant -Insurance company to pay an amount of Rs. 72,100/ - as compensation and interest to respondent No. 1 -claimant.

(2.) Separate reply -affidavits have been filed on behalf of respondents 1 and 3 and respondent No. 2 to which rejoinders have also been filed.

(3.) We have learned counsel for the parties and gone through the record.