M.GANGAMMMA Vs. SMT.J.MARIYAMMA

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant challenging the award and decree dtd. 27/7/2018 in MVOP No.1139 of 2006 on the file of Motor Accidents Claims Tribunal-cum-VIII Additional District Judge, Nizamabad, wherein, the Tribunal had awarded a compensation amount of Rs.16,000.00, as against the claim for an amount of Rs.2,00,000.00 for the injuries sustained by the petitioner.

(2.) I.A.No.2 of 2020 is filed to condone the delay of 2649 days in filing the appeal.

(3.) A counter affidavit is filed for IA No.2/2020 by the 2nd respondent stating that since the appellant did not explain PK, J about the day to day delay in this I.A., the same is liable to be dismissed in view of the judgment reported in AIR 2019 SC 1423, MACMA MP No.3413/2017 in MACMA No.1871/2017 for condonation of delay.