LAKSHYAPREET KAUR (MINOR) (THROUGH HER FATHER AND NATURAL GUARDIAN GURINDER SINGH) Vs. SHARNJIT RAM AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the award dated 01.05.2015 passed by the Motor Accidents Claims Tribunal, Sahibzada Ajit Singh Nagar (Mohali) (for short 'the Tribunal').

(2.) Lakshyapreet Kaur, aged 13 years, met with a motor vehicular accident on 13.10.2013. She suffered injuries including temporary disability of 20%. In the claim petition filed under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act'), the Tribunal awarded a sum of Rs. 2,85,100/- alongwith interest at the rate of 6% per annum.

(3.) Aggrieved of the said award, the present appeal has been filed for enhancement of compensation. The appeal is accompanied by an application filed under Section 5 of the Limitation Act, for condonation of delay of 669 days in filing the appeal.