BALBIR SINGH Vs. JITENDER AND ORS.

JUDGEMENT

(1.) CM No. 2097 -CII of 2012

(2.) DELAY of 138 days in filing the appeal is sought to be condoned on the ground that the applicant -appellant suffered injuries and was bedridden and could not approach the counsel for filing the appeal in time. For the aforesaid reasons, which is supported by an affidavit, delay of 138 days in filing the appeal is condoned.

(3.) THIS is an appeal brought by the claimant for enhancement of compensation. Balbir Singh, the claimant suffered injuries in a road side accident that took place on 14.03.2007. He had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') seeking compensation in a sum of Rs. 15,00,000/ -. Learned Motor Accidents Claims Tribunal, Karnal (for short 'the Tribunal') vide award dated 09.10.2010 has allowed the claim petition and awarded a sum of Rs. 62,300/ - in favour of the claimant.