SUDERSHAN SINGH SIDAR Vs. GOVIND VAISHNAV

JUDGEMENT

(1.) Heard on I.A. No. 1/2025, an application for condonation of delay in filing the appeal.

(2.) The appellants/ claimants have filed this appeal assailing the award dtd. 18/7/2014 passed in Claim Case No. 7/2012 by the learned Motor Accident Claims Tribunal, District Rajnandgaon (C.G.) whereby compensation of Rs.18,91,864.00 has been awarded with interest @ 6% p.a. from the date of filing of the claim application till its realization.

(3.) Learned counsel for the appellants submits that award was passed on 18/7/2014 and thereafter, case file was handed to a local counsel to prefer appeal before the High Court and appellants were under impression that appeal has already been filed but in the year 2025, when the appellants came to Bilaspur and inquired about the status of appeal, they came to know that no appeal has been filed on their behalf. She further submits that immediately thereafter, appellant No. 1 applied for certified copy of the award, which was delivered on 23/10/2025 and this appeal was preferred on 27/10/2025. She prays to condone the delay caused in filing the appeal as same has been explained properly in the application.