MOHAMAD BATCHA Vs. R ANDI AMBALAM

JUDGEMENT

(1.) MOHAMAD Batcha is the appellant herein.

(2.) THE appellant has filed this appeal against the order of the tribunal, dismissing the application for condonation of delay of 526 days in filing the petition to set aside the ex parte order, directing him to pay the compensation of Rs.34,560 to the claimants respondents 1 and 2 for the death of their son in the accident occurred due to the negligent driving of the driver of the tractor belonging to the appellant.

(3.) AFTER nearly about one and half years, the appellant filed a petition before the tribunal to condone the delay of 526 days in filing the petition to set aside the ex parte award earlier passed.