KAILASH PRASAD DEO,J. - (1.) Heard, learned counsel for the appellants, Mr. Prabhat Kumar Sinha and learned counsel for the respondent no.1, Mr. D. C. Ghosh.
(2.) I.A. No. 372 of 2014
(3.) Learned counsel for the appellants has submitted that there is delay of 173 days in preferring the appeal as the claimants are poor sufferer, as such, considering it to be benevolent legislation, this Court may condone the delay in filing the instant miscellaneous appeal.;