(1.) In the instant application, applicant-company seeks condonation of delay in filing an appeal under Section 173 of the Motor Vehicles Act, 1988 against an award dated 27.05.2013 passed by the Motor Accidents Claim Tribunal, Ramban (for brevity' Tribunal), in Claim petition No. 19/2013 titled as 'Javid Ahmed Malik vs. Mohd Yaqoob Rather and others.
(2.) The background facts those emerge from the case in hand are that on 02.05.2004 Non-applicant/respondent No. 1 herein while riding a scooter met with an accident and received injuries as a result of which he suffered permanent disablement to the extent of 30%. The claimant-respondent No. 1 at the time of accident was 30 years old.
(3.) The Non-applicant/respondent No. 1 instituted a claim petition under Sections 166/140 of Motor Vehicle Act and a contesting award came to be passed by the Tribunal on 27.05.2013 allowing an award of Rs.1,40,000/-.