STATE OF MADHYA PRADESH Vs. JAIPAL DAS

JUDGEMENT

(1.) With the consent of the parties heard finally instead of hearing on application for vacating the stay. The State of Madhya Pradesh through Director General of Police has filed this appeal under Sec. 173 (1) of the Motor Vehicles Act, 1988 against the award dtd. 23/6/2017 passed by the VII Additional Member, MACT, Indore whereby an amount of Rs.1,68,794.00 has been awarded as compensation on account of injury sustained by him.

(2.) This appeal is barred by 51 days. Hence, an application for condonation of delay is filed. Keeping in view the averments made in the application the same is allowed. The delay of 51 days in filing this appeal is hereby condoned.

(3.) While issuing notice in this appeal vide order dtd. 1/8/2018, this Court has stayed the execution of the award subject to deposit of Rs.50,000.00 within three weeks. Respondent has filed an application for vacating the stay instead of hearing this appeal finally. Parties have agreed to argue the appeal finally.