KAMALJEET Vs. SURESH CHAND

JUDGEMENT

(1.) CM No.26604-CII of 2014 Respondent No.1 is reported to have died. As it is submitted by learned counsel for the appellants and respondent No.3 that liability of the Insurance company is not in dispute, impleadment of legal representatives of respondent No.1 is dispensed with.

(2.) There is a delay of 420 days in filing of this appeal. It is submitted that appellant No.1, widow of the deceased - Sadhu Shekh is an illiterate rustic woman, not having any knowledge of the niceties of law. When she came to know about her right to file an appeal, copy of the impugned award was applied. Necessary finances were arranged and the present appeal was thus filed. It is submitted that appellants No.2 to 5 are minor children of the deceased and appellant No.1. Appellant No.6 is the aged mother of the deceased. The applicants have nothing to gain by delay in filing of this appeal. It is thus prayed that this application be allowed.

(3.) L1earned counsel for the non-applicant/respondent No.3 submits that there is no cogent reason or explanation for the aforesaid delay. Ignorance of law cannot be a defence.