RAM NARESH Vs. SUBE SINGH

JUDGEMENT

(1.) This is an application for condonation of delay of 25 days in filing the appeal.

(2.) For the reasons mentioned in the application as well as fair stand taken by learned counsel for the respondents, the same is allowed. Delay of 25 days in filing the appeal is condoned.

(3.) The present appeal lays challenge to the award dtd. 23/4/2014 passed by the learned Motor Accident Claims Tribunal, Gurgaon (in brevity, 'the Tribunal'), whereby compensation of Rs.1,49,600.00was awarded to the appellant/claimant along with interest @ 7.5% per annum from the date of claim petition till its realization. It was also directed that 50% of the amount of compensation shall be deposited for three years in Fixed Deposit account of any nationalized bank.