DEVENDRA SINGH Vs. VINOD KUMAR

JUDGEMENT

(1.) The present civil miscellaneous appeal is listed in Defects category.

(2.) As per office report, the appeal is time barred by 690 days and the appellant has preferred an application under Sec. 5 of the Limitation Act for condonation of delay.

(3.) Learned counsel for the appellant submits that the delay in filing the appeal is not intentional. It is further submitted that the the delay in filing the appeal has ocurred due to lack of information about the outcome of the decision of the claim petition filed before the learned Tribunal. Further, learned counsel for the appellant submits that the appellant recieved injuries in the accident and sustained 20-25% of permanent disablement. He is poor and illustrate person and does not have much knowledge about the legal proceedings. Therefore, the delay in filing the present appeal occurred.