PAPPU Vs. MAKHAN SINGH AND OTHERS

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 the claimant suffered injuries.

(3.) The appeal is accompanied by an application (CM No. 2573- CII of 2017) under Section 5 of the Limitation Act for condoning the delay of 599 days in filing the appeal.