RADHA DEVI Vs. SRIKANT UPADHYAY

JUDGEMENT

(1.) I.A.No.62 of 2017 has been preferred by the appellants for condonation of delay of 45 days in preferring the appeal and the reason has been mentioned in paragraphs no.2 to 5 of the Interlocutory Application but the same has been opposed by the learned counsel for the Insurance Company.

(2.) After hearing both the sides, it appears that the claimants are widow and the minor child of the deceased, as such, delay is hereby condoned.

(3.) The claimants have preferred this Miscellaneous Appeal for enhancement of the award dated 11.08.2016 in Title Motor Vehicle Suit No.78 of 2011 passed by learned District Judge-II-cum-Presiding Officer, Motor Accident Claim Tribunal, Bokaro whereby the claimants have been awarded compensation to the tune of Rs.4,70,488/- and interest @ 6% per annum from the date of framing of issue i.e. 06.02.2013 till its realization as penal in nature if not paid within one month from the date of award.