SANTOKH SINGH Vs. PRITPAL SINGH

JUDGEMENT

(1.) The instant appeal for enhancement of compensation awarded by the Motor Accident Claims Tribunal, Hoshiarpur is brought by the claimant, father of the deceased Jagdeep Singh, together with CM No.24376-CII of 2018 for condoning the delay of 116 days in filing the appeal.

(2.) In the application under Sec. 5 of the Limitation Act, following grounds have been set out in paragraph No.2 to show sufficient cause for the delay in presenting the appeal:

(3.) Having heard learned counsel for the appellant, the question that falls for consideration is what amounts the 'sufficient cause' to condone the delay in preferring an appeal against the award of the Tribunal. The address is to the facts and circumstances pleaded in the application on a case to case basis.