P.K. Lohra, J. - (1.) The instant appeal by the insurer is reported to be barred by 58 days.
(2.) For seeking condonation of delay, appellant has filed an application under Section 5 of the Limitation Act duly supported by affidavit of authorized signatory.
(3.) Subsequently, on behalf of appellant, one additional affidavit is also tendered for explaining delay with clarity and precision. The application for condonation of delay is not contested by respondent-claimants inasmuch as no counter to the same is filed.;