UNITED INDIA INSURANCE COMPANY LIMITED Vs. CHAMPA PANDEY

JUDGEMENT

(1.) This appeal is filed against award dtd. 3/11/2023 passed by the Motor Accident Claim Tribunal/3rd Additional District Judge (for short "MACT"), Udham Singh Nagar in MACP No. 131 of 2021, Smt. Champa Pandey and another v. Mohd. Jahid and others, whereby the learned Tribunal had awarded a compensation of Rs.65,09,805.00 with simple interest @7% annually from the date of filing the claim petition.

(2.) There is delay of 47 days in filing this appeal.

(3.) Counsel for the applicant/appellant would submit that the delay was caused due to administrative reasons.