SITA RANI Vs. CHHIRA RAM AND OTHERS

JUDGEMENT

(1.) Reply has been filed in the application by counsel for respondent-Insurance Company. The same is taken on record.

(2.) Applicant/appellant was advised by her counsel that she can file an appeal before the Hon'ble High Court after getting compensation amount and certified copy of the award, thereafter, the applicant started collecting all the document, which was necessary for the filing of the appeal. As per ration Card (Annexure A-1), the applicant/appellant has become major in the year 2013 and an application for releasing the amount of FDR No.135580 was filed before the MACT, Kurukshetra, which was allowed vide order dated 01.05.2013 by MACT, Kurukshetra. It is pertinent to mention here that claim of the one of the claimant i.e Sube Lal was dismissed by the learned Tribunal as such, the appeal could not be filed qua him for enhancement. Due to the negligence on the part of the her guardian, being a minor and just to collect the all relevant document applicant/appellant could not file appeal before this Court within limitation period. So, In view of the reasons mentioned hereinabove, delay of 3985 is condoned accordingly. Main Case

(3.) Present appeal has been preferred by the claimants-appellants (for short 'the appellants'), against award dated 18.12.2002, passed by the learned Motor Accident Claims Tribunal, Kurikshetra (for short, 'the Tribunal') to the tune of L 2,11,600/-.