SMT. PINKI Vs. MAKHAN SINGH

JUDGEMENT

(1.) This appeal has been filed against the award dated 30.10.2014 passed by the Motor Accident Claims Tribunal, Kaithal (for short, 'the Tribunal') for enhancement of the compensation awarded under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').

(2.) The present appeal has arisen out of the accident that occurred on 16.12.2012 between TATA ACE bearing registration No. CH-01TA-3140 and Canter bearing registration No. HR-64-5440, in which Aarti, 9 years old daughter of the appellants, lost her life.

(3.) The appeal is accompanied by an application (CM No. 2381- CII of 2017) under Section 5 of the Limitation Act for condoning the delay of 601 days in filing the appeal.