KAVITA AND OTHERS Vs. TUSHAR JANDU AND OTHERS

JUDGEMENT

(1.) Present appeal has been filed against the award dated 03.05.2014 passed by the Motor Accident Claims Tribunal, Jhajjar(for short, 'The Tribunal').

(2.) The appeal was filed after delay of 374 days. An application under Section 5 of the Limitation Act, for condonation of delay has been filed. The said application is supported by the affidavit. The deceased who was serving as constable with Haryana Police was survived by a widow and two minor children. The explanation put forth in the application is that in August, 2015, the applicants were advised by the counsel that on filing the appeal, compensation can be enhanced. They collected the papers and borrowed the money from relatives to file the appeal.

(3.) Learned counsel for the respondents could not raise any serious objection for the condonation of delay.