(1.) 4900-CII-2014 There is delay of 80 days in filing the appeal. The claimant has moved the application under Section 5 of the Limitation Act for condonation of the delay. Learned counsel for the respondents stated that they do not want to file any written reply to the aforesaid application. Heard on the application.
(2.) Appellant-claimant Naib Singh has filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 for grant of compensation to the tune of 20,00,000/- on account of injuries suffered by him in the motor vehicular accident, which took place on 13.07.2011 in the revenue limits of village Dulowal, Distt. Mansa. The learned Tribunal vide impugned award dated 18.12.20012, partly allowed the petition filed by the appellant-claimant and awarded the compensation of 6,50,000/- along with interest.
(3.) Aggrieved with the aforesaid award, the present appeal has been preferred by the appellant-claimant.