AMIT KUMAR Vs. SATYA NARAIN

JUDGEMENT

(1.) CM-16700-01-CII-2014 There being delay of 267 days in filing and 10 days in refiling the appeal, separate applications under Sec. 5 of the Limitation Act and under Rule 5(1) Chapter-I Part-A Volume-5 of the High Court Rules and Orders read with Sec. 151 of the Code of Civil Procedure for condonation of delay were filed by the appellant.

(2.) Considering the averments made in the applications, the delay in filing as well as in refiling is condoned subject to all just exceptions and the applications are disposed of.

(3.) FAO-6083-2014 By way of this appeal, appellant-claimant Amit Kumar seeks enhancement of compensation awarded by learned Motor Accident Claims Tribunal, Hisar (for short, "the Tribunal") vide award dtd. 11/4/2013 passed in Claim Petition No.72 of 2012 filed by him on account of injuries sustained in a motor vehicular accident that took place on 11/5/2010.