KRISHNA RANI Vs. HARI CHAND

JUDGEMENT

(1.) CM No. 1072 -CII of 2011 There is an application for condoning the delay of 528 days in filing the appeal. On the first glimpse, the delay appears to be inordinate. However, looking to the explanation furnished for the same, there appears an effort on the part of the claimants to get the award corrected. The order correcting the award was made on 22.5.2010 and, thus, most of the delay has occurred on account of the time taken by the Tribunal in correcting the award. The time spent thereafter is said to have been due to financial constraint. The application is duly supported by an affidavit. Learned counsel for respondent no.3, on the other hand, has filed no reply to the application.

(2.) KEEPING in view the peculiar circumstances of the case, I accept the application and condone the delay in filing the appeal. FAO No.288 of 2011

(3.) THE aforesaid averments have been denied by the respondents. They have denied the averments of the claimants regarding the age, occupation or income of the deceased. They have denied the claimants to deserve a sum of Rs. 15,00,000/ - as compensation.