NAZEER AHMED Vs. ABDUL RAUF AND ANOTHER

JUDGEMENT

(1.) Appellant is the claimant, being not satisfied with the quantum of compensatin awarded in judgment and award dated 10-9-2012 made in MVC No. 1264/2012 passed by the MACT-XII, Bijapur, has filed this appeal.

(2.) There is inordinate delay of 1004 days in filing the appeal. I. A. No.1/2015 has been filed for condonation of delay of 1004 days in filing the appeal.

(3.) The first appellant has filed an affidavit in support of the application. In paragraph Nos. 3 and 4 of the affidavit, the delay has been explained, which reads as under :-