RAMSAKAL RAVI Vs. SHIVNARAYAN SINGH SHIVNARAYAN SINGH

JUDGEMENT

(1.) Today, this case is listed for order(s) on defaults pointed out by Registry.

(2.) The Registry has pointed out a default : though the appeal has been filed with delay of 119 days, no application for condonation of delay has been submitted along with an affidavit.

(3.) In this appeal, appellant has challenged the award passed by learned Second Additional Motor Accident Claims Tribunal in Claim Case No. 66 of 2021 dtd. 20/12/2023 whereby learned Tribunal has passed an award to the tune of Rs.1,36,180.00 in favor of appellant/ claimant on account of injuries sustained by him.