VALSALA Vs. K.G. KHOSLA COMPRESSOR LTD

JUDGEMENT

(1.) THERE is a delay in filing the aforenoted appeals. Vide above captioned applications it is prayed that delay in filing the appeals be condoned. In the interest of justice, delay is condoned.

(2.) IN the said road accident, 4 persons who were traveling in the three wheeler scooter were injured. All 4 filed claim petitions. 1 out of the 4 is satisfied with the award. 3 are aggrieved.

(3.) IN FAO 497/2002, award has been challenged pertaining to compensation granted to M.Shashi.