JOTI Vs. BALWINDER SINGH

JUDGEMENT

(1.) Since there is delay of 187 days in filing the appeal, the aforesaid application has been filed seeking condonation of said delay. The application is supported by an affidavit of the appellant.

(2.) For the reasons stated in the application, duly supported by the affidavit of the appellant and the fact that the same has not been contested by respondents by filing reply thereto, the application is allowed and delay in filing the appeal is condoned. Main Appeal.

(3.) Present appeal has been filed by the sole claimant/ mother of the deceased, seeking enhancement of compensation of Rs.6,78,000.00 granted by the Ld. Motor Accident Claims Tribunal, Amritsar (hereinafter referred to as 'the Ld. Tribunal') vide Award dtd. 12/11/2014 passed in MACT Case No.14881(23112) of 2013 in a petition u/s 166 of the Motor Vehicles Act.