SURESH KUMAR SHARMA Vs. PRAMOD KUMAR SHARMA

JUDGEMENT

(1.) This application has been filed for condonation of one day's delay in filing the appeal. For the reasons stated in the application, I am satisfied that delay in filing the appeal was not deliberate and there was sufficient cause for not filing the same in time. I, accordingly, allow the application and condone the delay of one day in filing this appeal. The application stands disposed of.

(2.) ADMIT. With the consent of the parties, matter has been heard and disposed of by this order.

(3.) The appellant has filed this appeal for enhancement of compensation awarded by the Motor Accident Claims Tribunal for the injuries sustained by the appellant in a road accident caused by the rash and negligent driving of the offending vehicle.