UNITED INDIA INSURANCE COMPANY LTD Vs. NAGARATHNAMMA

JUDGEMENT

(1.) In this appeal by the Insurance Company under Section 173(1) of the M.V. Act wherein, the Insurance Company has raised the question of correctness of the Tribunal fastening the liability on the appellant Insurance Company and also on the quantum of compensation as awarded by the Tribunal.

(2.) There is a delay of 29 days in preferring the appeal. An application is filed under Section 5 of the Limitation Act seeking for condonation of delay accompanied by an affidavit sworn to by an Officer of the Insurance Company.

(3.) Notice had been issued to the respondents, first and the second respondents being the claimants before the Tribunal, the third respondent is the owner of the vehicle causing the accident and the fourth respondent being the mother of the deceased who had been arrayed as respondents in this order in the claim petition.