ORIENTAL INSURANCE CO. LTD. Vs. MOHAMMAD MUSTAFA

JUDGEMENT

(1.) Heard Sri Gudi Srinivasu, learned counsel for the appellant and Sri N. Chandra Sekhar Reddy, learned counsel for the claimants/respondents.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short, "the M.V Act") was filed by the Oriental Insurance Company Limited challenging the award dtd. 12/4/2013 in Original Petition No.302 of 2012 (in short, "O.P"), passed by the VI Additional District Judge, Ananthapur at Gooty.

(3.) The claimants-respondents have filed the Cross-Objections for enhancement of the compensation amount. There is some delay in filing the Cross-Objections. They have filed I.A.No.3 of 2017 (M.A.C.M.A.M.P.No.36219 of 2017) for condonation of delay. The cause shown in the affidavit for the delay in filing the Cross-Objection is condoned.