(1.) In these Civil Applications of condonation of delay filed by the applicant-claimant in the respective First Appeals which are directed against corresponding to common judgment and award dtd. 28/2/2018 passed by Motor Accident Claims Tribunal (Aux.), Ankleshwar in Motor Accident Claims Petition Nos.503-506/2013 (Old Nos.820-823/2008).
(2.) Delay of 419 days have taken place in preferring appeals which are for enhancement in the compensation.
(3.) Explaining the delay, it is submitted that since the applicants did not have enough funds to pay the legal expenses and the court fees, they could not file the appeals immediately. The applicants belong to class of labourers and hail from poor strata of the society. They were awaiting for deposit of compensation amount so that thereafter they could incur expenses for preferring the appeal.