AVNISH KAUR Vs. DALIP SINGH

JUDGEMENT

(1.) FOR the reasons stated in the Applications, delay of 63 days in filing the Appeal and delay of 27 days in refilling the Appeal is condoned.

(2.) BOTH the Applications are allowed.

(3.) THE Claims Tribunal held that the accident was caused by deceased's own negligence without involvement of any other vehicle and thus, the Appellant was not entitled to any compensation. The Claims Tribunal relied on New India Assurance Company Ltd. v. Sada Nand Mukhi 2009 ACJ 1998 (SC); and Appaji v. M. Krishna II (2005) ACC 591 (DB) Karnataka and held that the Appellant is not entitled to any compensation.