RAJ RANI Vs. ANAND PAL

JUDGEMENT

(1.) By this application condonation of a delay of 294 days in filing the accompanying appeal is sought by the applicants who were claimants before the Motor Accident Claims Tribunal as has passed the Award impugned in the accompanying appeal.

(2.) It is stated in the application that after the Award was passed on 6/9/2013, a certified copy thereof was applied for on 20/9/2013 and was prepared on the same date, but when the applicant-appellants visited the office of their counsel to collect the papers to enable them to file an appeal, they were told that he had already handed over the papers to a counsel of this court, who would file the appeal accordingly.

(3.) Thereafter, when no decision was received on any such appeal for a considerably long time, the applicants again visited the office of their counsel in the lower court again on 20/9/2014, and came to know that the papers were lying in his office, after which they were collected and the appeal filed. The application is seen to be accompanied by the affidavit of the 2nd applicant, who is the son of the 1st appellant.