NATIONAL INSURANCE COMPANYLTD Vs. SURENDRA PRASAD SINGH

JUDGEMENT

(1.) Heard learned Counsel for the appellant and respondent No. 1-claimant on the petition (I.A. No. 7708/99) in which a prayer has been made to condone five days delay in filing the appeal. Counsel for respondent No. 4, though has appeared but did not come to Court to oppose the prayer made in this petition.

(2.) Having heard the Counsel and going through the statements made in the application, I am satisfied that sufficient ground has been made to condone the delay in filing the appeal. In the circumstances, prayer is allowed and the delay in filing the appeal is condoned.

(3.) Heard learned Counsel for the parties and with their consent, this appeal is being disposed of at the admission stage itself.