BETI BAI Vs. RAMA SHANKAR SEN

JUDGEMENT

(1.) The present case has been filed with a delay of 218 days in filing and 167 days in refiling. After hearing learned counsel for the parties and considering the facts and circumstances of the case, we deem it appropriate to condone the delay subject to the condition that for the period of delay, the claimant would not be entitled for interest, if any awarded.

(2.) Leave granted.

(3.) Assailing order dtd. 8/2/2024 passed by the High Court,[High Court of Madhya Pradesh at Jabalpur] in Miscellaneous Appeal No. 2157 of 2023 filed by the claimants assailing the Award dtd. 23/7/2022 passed by MACT,[Motor Accident Claims Tribunal, Katni (Madhya Pradesh)] in MACC No 74/2021, the present appeal has been filed by the appellantclaimant seeking further enhancement of compensation in the case of death of one Jagdish Yadav.