- (1.) We have heard Sri Rahul Sahai, counsel for the appellant, on the question of condonation of delay and perused the record as also papers filed alongwith memo of appeal. Both the appeals are reported to be beyond time by 340 days. Having gone through the affidavit filed in support of delay condonation application, we are of the view that the cause shown for delay in filing appeal is sufficient. Delay is condoned. Delay condonation applications are, accordingly, allowed.
(2.) Heard learned counsel for the parties on merits of the case.
(3.) Since both the appeals arise out from the same Judgment dated 4.4.2012 passed by Commissioner/Assistant Commissioner, Under the Employee's Compensation Act, 1923, Ghaziabad in W.C.A. No. 163 of 2010, Saddik v. Bajaj Allianz General Insurance Company Ltd. and another and in W.C.A. No. 171 of 2010; Vidhur Kunwar v. Bajaj Allianz General Insurance Company Ltd. and another, the appeals are being decided by a common judgment.;