MUKESH KUMAR Vs. SHABIR KHAN AND OTHERS

JUDGEMENT

(1.) For the reasons stated in the application, which is duly supported by an affidavit, delay of 71 days in filing the present appeal is condoned.

(2.) These two appeals have been filed against the award passed by the Motor Accident Claims Tribunal assessing the compensation payable on account of two young deaths.

(3.) Learned counsel for the appellant while referring to the judgment passed in the criminal trial has submitted that in the criminal case arising out of the same incident, driver has been acquitted of the charge. Although that judgment is not part of the trial Court file, however, with the help of the counsel, this Court has gone through the judgment.