- (1.) Appellants who are claimants, have filed the instant interlocutory application for condoning the delay of 217 days. Counsel for the appellant, has submitted that as the appellants are poor villagers and after death of their only son having no source of income, went to Assam Tea Estate Company for their livelihood and for this reason, appellants could not file the instant appeal within the time prescribed.
(2.) Counsel for the respondent no. 1 opposed the prayer.
(3.) Considering the submission made by the parties, and as the sufficient cause has been shown for condoning the delay, I condone the delay in filing this appeal.;