ORIENTAL INSURANCE COMPANY LTD Vs. MUMTAZ KHAN

JUDGEMENT

(1.) LA. No. 1024 of 2003 Heard learned counsel for the appellant and the learned counsel for the respondents in the limitation matter.

(2.) The delay is of 111 days which has been sufficiently explained. Hence, this application is allowed and delay of 111 days in filing the appeal is condoned.

(3.) The aforesaid I.A. No. 1024 of 2009 stands disposed of. M.A. No. 353 of 2008