NEW INDIA ASSURANCE CO.LTD. Vs. GOVINDI DEVI

JUDGEMENT

(1.) Mr.Anil Tomar and Mr.Rajesh Prakash, Advocates, have put in appearance on behalf of respondents No.1 to 4 and respondent No.5 respectively. They state that they do not intend to file reply to the application and have no objection in case, prayer made in the application is allowed.

(2.) Averments contained in the application, which is duly supported by an affidavit, clearly reveal that delay in maintaining the accompanying appeal is neither intentional nor willful, rather same has occurred on account of circumstances, which were completely beyond the control of the applicant and as such, same deserves to be condoned.

(3.) Accordingly, for the reasons stated in the application, delay in filing the appeal, which in my considered view, has sufficiently been explained, is condoned. The application stands disposed of.