- (1.) This application has been moved for condonation of delay of 283 days in filing the appeal.
(2.) In view of the reasons given in this application and the fact that the same is accompanied by an affidavit, it is allowed. Delay stands condoned.
(3.) On request, appeal is taken up on Board for hearing. It is apparent from the records that the appellant is not denying the relationship of master and servant so far as the deceased is concerned.;