- (1.) ON going through the application for condonation of delay and after hearing the learned Counsel for the appellant/petitioner in support of the application, we are satisfied that the appellant/petitioner was prevented by sufficient cause from filing the appeal in time.
(2.) THE delay of 28 days in filing the appeal is condoned. The application for condonation of delay is, thus, allowed. The office is directed to register the appeal, if it is otherwise in form. Re: F.M.A.T. 1362 of 2012
(3.) SINCE the appeal has been filed by the claimant/appellant on the short question of the correctness of the interest awarded by the learned Tribunal, the appeal is also heard and disposed of by treating the same as on the days list, by consent of the parties.;