(1.) Heard, learned counsel for the appellants, Mr. Rajiv Kumar Karan, learned counsel for the owner of the offending vehicle, Mr. Mahesh Tiwari and learned counsel for the Insurance Company, Mr. Amaresh Kumar.
(2.) I. A. No.8956 of 2017 has been filed for condonation of delay of 29 days in preferring the appeal on the ground that the claimants are the lady, minor son and daughter of the deceased, as such, they could not prefer appeal within time and if the delay is not condoned the appellants shall suffer irreparable loss and injury as there is every likelihood of enhancement of the award, as such, delay may be condoned.
(3.) Learned counsel for the respondent no.2, Mr. Amaresh Kumar and learned counsel for the owner of the offending vehicle, Mr. Mahesh Tiwari have opposed the prayer but they have not filed any counter affidavit to that effect.