DEBI LAL MAHATO Vs. BHARAT MANDAL

JUDGEMENT

(1.) Notices were issued to respondent No. 6 both in the limitation matter as also in the admission matter. The limitation petition was not opposed by the respondent by filing any rejoinder. Hence, the limitation petition is allowed and the delay in filing the appeal is condoned.

(2.) We have heard learned counsel for the appellant and the respondents.

(3.) This appeal is directed against the judgment and award dated 24.12.2001 passed by First Additional District Judge-cum-Motor Accidents Claims Tribunal, Saraikela in Compensation Case No. 53 of 1997 whereby the Tribunal has allowed the claim application and awarded a sum of Rs. 1,37,000 to the claimants-respondents.