RAJ RANI Vs. SHANKER PRASHAD

JUDGEMENT

(1.) THE present appeal has been filed by the claimants for modification and enhancement of award dated 01.09.2006 passed by learned Motor Accidents Claims Tribunal, Ambala, (for brevity "learned Tribunal").

(2.) AT the very outset, it is apposite to mention that the original paper book and the record were burnt in a fire which had broken out in the record room of the High Court in the year 2007.

(3.) LEARNED counsel for the appellants has pointed out that delay of 44 days in filing the appeal was condoned at the time of preliminary hearing. Learned counsel counsel for the respondents have not contradicted the said averment.