ASHA ARORA, J. - (1.) This is an application under Section 5 of the Limitation Act seeking condonation of 51 days' delay in presentation of the appeal. Ms. Santra, learned advocate representing the insurance company/respondent no. 2 does not seriously oppose the prayer for condonation of delay.
(2.) Cause shown is sufficient. Delay in presentation of the appeal (F.M.A.T. 59 of 2016) is condoned.
(3.) The application for condonation of delay (C.A.N. 3023 of 2016) is allowed.;