GAUTAM CHOURDIYA,J. - (1.)Heard on I.A. No. 1 and I.A. No. 2.
(2.)Heard on I.A. No. 1, application for condonation of delay this is claimant appeal by the deceased Md. Anish, looking to the facts and circumstances of the case and reason mentioned in para 1 to 3 of the application for condonation of delay supported by an affidavit and sufficient cause for delay mentioned by the claimant considered and allowed.
(3.)I.A. No. 2, application for condonation of delay in payment of the process fees is disposed of, looking to the liability fastened upon respondent No.3/non-applicant No. 3 and no any counter appeal is filed by the respondent No. 3 challenging the award passed by the learned Tribunal as submitted by both the parties, looking to the facts and circumstances of the case no need to be noticed to respondent Nos. 1 and 2, looking to the liability fastened upon Insurance Company, therefore I.A. No. 2 is disposed of.