SANGEETA DEVI Vs. PRAVIN CHAUDHARY

JUDGEMENT

(1.) Learned counsel for the appellants submits that even though the appeal has stood dismissed against the owner of the vehicle (Respondent No. 1), since the Insurance Company has accepted its liability and satisfied the award, this being a case for enhancement of the award amount, the appeal would survive as against the Insurance Company.

(2.) This interlocutory application has been filed seeking condonation of delay.

(3.) Earlier, notices were issued to the Insurance Company in the limitation matter, however, there is no opposition to the application. There is a delay of 30 days in filing of the appeal. Sufficient cause has been shown in the application seeking condonation of delay.