MEENA DEVI Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THE appeal is barred by limitation.

(2.) AFTER having heard the learned counsel, for the parties and having regard to the facts stated in the limitation petition, we are of the view that sufficient ground has been made out to condone the delay. Accordingly, the delay in filing the appeal is condoned.

(3.) HEARD the learned counsel for the parties on merit.