NEW INDIA ASSURANCE COMPANY LTD. Vs. HASNE BANO

JUDGEMENT

(1.) HEARD learned counsel for the appellant on i.A. No. 5055/2005 filed under Section 5 of the Limitation Act.

(2.) IT is stated in the petition that after passing of the impugned order dated 6.1.2004, the appellant - Insurance Company filed a petition on 4.2.2004 for review/amendment of the order dated 6.1.2004, which was dismissed. Then sometime after the X 'mas holidays, the appeal was filed before this Court on 7.1.2005. In the facts and circumstances, delay in filing the appeal is hereby condoned.

(3.) ACCORDINGLY , I.A. No. 5055/2005 is hereby allowed.