STATE OF U P Vs. SPECIAL JUDGE

JUDGEMENT

(1.) None present for the respondents.

(2.) This appeal, at the behest of the State, challenges the judgment and award dated 18.3.1996 passed by Motor Accident Claims Tribunal, Bijnor (hereinafter referred to as 'Tribunal') in M.A.C. Petition No. 157 of 1993 awarding a sum of Rs.2,75,000/- with interest at the rate of 12%.

(3.) There was a huge delay in filing the appeal. This court is not satisfied with explanation and in my view delay of 1 year and 166 days having not been explained satisfactorily is not condonable.