VANDANA Vs. MADANLAL

JUDGEMENT

(1.) HEARD on IA No. 8362/2005, which is an application for condonation of delay. Delay is of one day. Sufficient ground is made out for condoning the delay. Hence, application is allowed.

(2.) WITH the consent of parties, heard on merits.

(3.) LEARNED Counsel for the appellants submit that the deceased was aged 29 years at the time of accident. Breakup of the amount awarded by the learned Tribunal is as under: