SHAKUNTLA AND ORS. Vs. AJIT KUMAR AND ORS.

JUDGEMENT

(1.) (Oral)- CM No. 15588 CII of 2011 Learned counsel for the appellants contends that at the time of filing the claim petition, name of the husband of Kitabo-appellant No.6 was wrongly reflected in the award as Hari Ram. On filing the application for correction, the same was corrected by the learned Tribunal on 29.1.2011,which is clear from the certified copy. Thereafter, the appeal was filed on 5.4.2011. Heard.

(2.) The applicant-appellant are illiterate persons. The typographical mistake crept in the award is inadvertent, therefore, the delay is not deliberate and intentional. As such, the delay of 667 days in filing the appeal is hereby condoned.

(3.) Application stands disposed of. FAO No. 4182 of 2011