CHELUVARAJU Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) The increasing tendency to perceive delay as a non -serious matter and hence, lackadaisical propensity can be exhibited in a nonchalant manner requires to becurbed, of course, within legal parameters."

(2.) What amounts to 'sufficient cause' to condone the delay in preferring an appeal against an award of a Claims Tribunal. This is the question that falls for determination in this appeal.

(3.) This appeal is by the claimant. He is inter alia seeking for enhancement of the compensation awarded by the Tribunal for the injuries suffered by him in a motor vehicle accident that occurred on 11.01.2007.