CHAMPA DEVI Vs. SHAITAN SINGH

JUDGEMENT

(1.) The matter comes up on an application under Sec. 5 of the Limitation for condonation of delay in filing the appeal.

(2.) For the reasons mentioned in the application (Inward No.01/2020), the same is allowed. Delay of 27 days in filing the appeal is condoned. At the request, the matter is being heard and decided today itself.

(3.) The learned Motor Accident Claims Tribunal, Sirohi by its judgment and award dtd. 8/11/2019 passed in MAC Case No.201/2016 (CIS No.202/2016) awarded compensation to the tune of Rs.8,66,600.00 to the claimant/appellant.