AYODHA BAI Vs. MURLI LAL

JUDGEMENT

(1.) HEARD learned Counsel for the parties on the application under Section 5 of the Limitation Act for condonation of delay of 117 days in filing the appeal and after considering their submissions, the delay in filing the appeal is condoned. The application under Section 5 of the Limitation Act stands allowed.

(2.) THE appeal is admitted. The contesting respondent is represented by their counsel.

(3.) THE legal representative of deceased Gopal who died in motor accident which took place on 4th August, 1997, have preferred this appeal for the enhancement of the compensation amount under Section 173 of the Motor Vehicles Act, 1988. The Motor Accident Claim Tribunal, Aklera, vide its impugned award dated 5th December, 2002 allowed total compensation of Rs. 1,74,500/ - with interest at the rate of 9% per annum from the date of filing of claim application i.e. 22.9.1997 till the date of realization.