NATIONAL INSURANCE CO. LTD. Vs. KAMLESH AND ORS.

JUDGEMENT

(1.) CM No. 8201/2009 (Delay).

(2.) FOR the reasons stated in the application, the delay in filing of the appeal is condoned. The application stands disposed of.

(3.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 3,71,671/ - has been awarded to the claimants/respondent Nos. 1 and 2.