MAMTA Vs. AMARNATH SINGH

JUDGEMENT

(1.) HEARD on M (C)P No. 4837/02 for condonation of delay in filing this appeal.

(2.) ON consideration of the cause shown and the benevolent object of the provisions of the Motor Vehicles Act with regard to the compensation under Sections 166 and 173, the application is allowed and the delay in filing this appeal is condoned.

(3.) WITH the consent of the parties, the matter was finally heard.