NUSHARAT KHATTON Vs. SHASHI MOHAN YADAV

JUDGEMENT

(1.) Heard Sri Satyanand Shukla, learned counsel for the appellants and Sri Ashok Priyadarshi, learned counsel, who has appeared on behalf of the Respondent no.4/ Branch Manager, United India Insurance Company Ltd. both on appeal as well as on Interlocutory Application i.e. LA. No.9775 of 2010 for condoning the delay in filing the appeal.

(2.) The present appeal has been preferred after four months 10 days of expiry of period of limitation.

(3.) Heard both the parties. In view of ground set forth in the Interlocutory Application, the delay in filing the appeal stands condoned and Interlocutory Application i.e. I.A. No.9775 of 2010 stands allowed.