REGENT COMPUTRONICS PVT. LTD.

REENA DEVI Appellant

V/S

VIJAY SINGH Respondents

Referred Judgements :-

P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
MAHANAGAR TELEPHONE NIGAM LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
H. DOHIL CONSTRUCTIONS CO. P. LTD VS. NAHAR EXPORTS LTD [REFERRED TO]
OSWAL FATS AND OILS LIMITED VS. ADDITIONAL COMMISSIONER ADMINISTRATION BAREILLY DIVISION BAREILLY [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
MUNICIPAL COMMITTEE (NOW MUNICIPAL CORPORATION), BATHINDA VS. BACHAN SINGH [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]

JUDGEMENT

(1.) These appeals have been filed against the award dtd. 15/4/2014 passed by the Motor Accident Claims Tribunal, Kaithal (for short, 'the Tribunal') for enhancement of the compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').

(2.) The appeals are accompanied by applications under Sec. 5 of the Limitation Act for condoning the delay of 989 days in filing the appeals.

(3.) At the very outset, learned counsel for the appellants submits that the delay in filing the appeals be condoned, subject to the condition that interest for the period of delay be not paid to the claimants.

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REENA DEVI Vs. VIJAY SINGH

Referred Judgements :-

JUDGEMENT

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