MANJUHARA BIBI MIR Vs. RAFIKUL ALAM SK.

JUDGEMENT

(1.) On the oral prayer of the learned Counsel appearing on behalf of the appellants/claimants, the delay in filing the appeal is condoned. No serious objection has been raised by Mr. Rajesh Singh, learned Counsel appearing on behalf of the respondents/Insurance Company.

(2.) The application for condonation of delay is disposed of.

(3.) This appeal is directed against the judgment and award dtd. October 31, 2014 passed by the learned District Judge, Motor Accident Claims Tribunal, Nadia at Krishnagar in M.A.C. Case No. 315 of 2012.