- (1.) Leave granted.
(2.) This appeal takes exception to the judgment and order dated 05.06.2018 passed by the High Court at Calcutta in F.M.A.T. No. 243 of 2017 whereby the High Court has rejected the appeal, preferred by the appellants for enhancement of compensation amount, on the ground of delay of only 74 days.
(3.) The appellants had filed Claim Petition before the Motor Accident Claim Tribunal at Raiganj, Uttar Dinajpur being M.A.C. Case No. 53 of 2015, after the death of Kamal Chowhan due to road accident occurred on 15.03.2015. The Tribunal allowed the Claim Petition vide award dated 29.09.2016 determining the compensation of Rs. 3,87,500/- payable to the claimants (appellants). The appellants carried the matter before the High Court by way of First Appeal which came to be dismissed on the ground of delay.;