RAMJOT DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and respondent.

(2.) The aforesaid I.A. has been filed for condoning the delay of 2 years 4 months and 15 days in preferring this appeal with the case that earlier the appellant had filed a writ application bearing C.W.J.C. No. 12842 of 2013 against the order dated 18.01.2013 passed by the Railway Claims Tribunal, Patna Bench, Patna (hereinafter in short referred to as the 'Tribunal') in M.A. (04) 00004/07, which was placed before the National Lok Adalat on 06.12.2014 and by the Lok Adalat appellant was directed to file a miscellaneous appeal before this Court for redressal of her grievance and the learned counsel for the respondent had agreed not to oppose the limitation matter if the appeal is filed within one month and now, in pursuance of the order of the Lok Adalat, the appellant has preferred this appeal.

(3.) In the facts and circumstances of the case and in the interest of justice, the delay in filing this appeal is hereby condoned and the aforesaid I.A. is accordingly allowed.M.A. No.813 of 2014