CHINTAMANI SAHU Vs. JAGAT SINGH

JUDGEMENT

(1.) They are heard on M(C)P No. 2561 of 2002 made by the appellant for condonation of delay. The appeal as per office note, is barred by 28 years. For the reasons assigned in the said application, which is duly supported by an affidavit, we are of the considered opinion that the delay has properly been explained. The delay, therefore, hereby stands condoned. M(C)P stands disposed of.

(2.) With consent arguments heard on merits.

(3.) For the injuries sustained by the appellant in a motor accident, the Claims Tribunal has awarded a total amount of Rs. 1,20,000. The details how the amount of award has been bifurcated finds place in para 24 of the impugned award.