ANITA Vs. JINTENDER

JUDGEMENT

(1.) The claimants have filed the present appeal for enhancement of compensation being dissatisfied by the amount of compensation awarded by the Claims Tribunal vide award dtd. 9/10/2018.

(2.) This appeal is barred by 202 days, therefore, appellants have filed an application (I.A. No.7371/2019) for condonation of delay.

(3.) As per pleadings in the application, appellant No.1 is less educated and widow lady, hence she was not aware about law of limitation for filing the appeal before this Court and the delay has also been caused due to arrangement of Court-fees. It is submitted that if the delay is not condoned, the appellants shall suffer irreparable loss, hence the delay is bona fide and the same may kindly be condoned.