GUMMADI UPPAL REDDY Vs. SINGIREDDY MALLA REDDY

JUDGEMENT

(1.) The application vide I.A.No.2 of 2022 is filed to condone the delay of (508) days in filing the appeal against the order, dt.26/10/2018 in OP.No.93 of 2013 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-I Addl. District Judge at Nalgonda (for short 'the Tribunal').

(2.) The petitioner/appellant is the owner of the offending vehicle i.e., Hero Honda Passion Plus Motor Cycle bearing No.AP 29 AF 2341. The respondents/claimants herein had filed a claim petition in O.P. No. 93 of 2013 before the Tribunal seeking compensation on account of the death of the deceased- Singireddy Malla Reddy deceased. The said claim petition was partly allowed by the Tribunal by the impugned award granting compensation of Rs.6,00,000.00 with proportionate costs and interest @ 7.5% per annum from the date of petition till the date of realization, fixing joint and several liability on the petitioner/respondent No.2, being the owner, and the 5th respondent/respondent No.1, being the driver of the offending vehicle. Aggrieved by the said award, the present appeal has been filed by the petitioner/appellant.

(3.) Along with appeal, the petitioner/appellant filed the underlying interlocutory application vide I.A.No.2 of 2022 seeking condonation of delay of 508 days.