RAM KESHWAR MUNDA Vs. ORIENTAL INSURANCE COMPANY LTD
LAWS(JHAR)-2010-4-157
HIGH COURT OF JHARKHAND
Decided on April 28,2010

RAM KESHWAR MUNDA,SANICHARYA DEVI Appellant
VERSUS
ARVIND KUMAR SINGH,ORIENTAL INSURANCE COMPANY LTD Respondents

JUDGEMENT

- (1.) Heard the counsel for the parties in the limitation matter.
(2.) In the facts and circumstances of the case, the application is allowed and delay in the filing the appeal is condoned. The I.A stands disposed of.
(3.) The appeal filed by the appellants-claimants is for enhancement of compensation.;


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