LAL BABU PRASAD Vs. JAI PRAKASH

JUDGEMENT

(1.) The instant interlocutory application has been filed for condoning the delay of 21 days in filing the present appeal on the ground that the draft of the awarded amount was received by the appellants on 06.12.2013 and after encashing the same the appellants consulted their Lawyer and on his advice the present appeal was filed and due to financial crisis, they could not file the present appeal in time.

(2.) In view of the facts and circumstances of the case and in the interest of justice, I.A. No. 8266 of 2015 is allowed and the delay of 21 days in filing this appeal is condoned.

(3.) Heard learned counsel for the appellants and learned counsel for the respondent No. 3-the United India Insurance Company Limited.