SHRIRAM GENERAL INSURANCE CO LTD Vs. FORU LAL

JUDGEMENT

(1.) The matter comes up on an application under Sec. 5 of the Limitation Act, 1963 for condonation of delay in filing the restoration application.

(2.) For the reasons stated therein, the application is allowed. The delay of 195 days in filing the restoration application is condoned.

(3.) Heard on the restoration application.