RAJESH KUMAR Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This order will dispose of FAO No.4724 of 2013 and cross objections No.246-CII of 2015 as these have emerged out of award dtd. 9/5/2013 passed by the Motor Accidents Claims Tribunal, Sirsa whereby compensation has been assessed on account of death of Pushpa Rani in a motor vehicular accident that took place on 27/3/2010.

(2.) FAO No.4724 of 2013 has been filed by Rajesh Kumar transferee/owner of offending vehicle i.e motorcycle No.HR-08-E/8299 whereas the cross objections have been filed by the claimants seeking enhancement of compensation. For facility of reference, Rajesh Kumar would be referred to as the appellant, cross objectors as claimants, National Insurance Co. Ltd. as company and Mahavir Bagri as the registered owner.

(3.) Prayer in this application is for condonation of delay of 122 days in filing the cross objections.