KULWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On a claim Petition filed by the claimant-appellant seeking compensation for the death of her son Rachhpal Singh, Claims Tribunal awarded a compensation of Rs. 1,15,200/- by award dated 14.12.1995. Dissatisfied with the quantum of compensation, she filed the present appeal and since the appeal was filed after the exiry of period of limitation, she also moved Civil Misc. 9064/C.II of 1998 seeking condonation of delay of 576 days in filing the appeal.

(2.) In response to notice of the applications, respondents 1 and 2 have put in appearance.

(3.) It is averrd in the application that the applicant filed execution application but the same remained pending for a long time and thus she could not get the amount of compensation. It was further averred that her son Rachhpal Singh was the only earning member in the family and after his death she had no money to engage a counsel for filing the appeal and that as soon as the compensation was paid in execution of the award, the appeal was filed. It was thus prayed that the delay is bona fide and unintentional and deserves to be condoned.