VIVEK AGARWAL,J. - (1.) Heard Sri S.K. Mishra, learned counsel for the appellant - Uttar Pradesh State Road Transport Corporation (UPSRTC) and Sri Mohd. Asim, learned counsel for the respondent-claimant.
(2.) As far as cross objection is concerned, the application for condonation of delay is sketchy and does not explain the delay properly. Therefore, the delay being not explained sufficiently, Application to condone delay is dismissed, so accordingly the cross objection is also rejected.
(3.) The present appeal, under section 173 of the Motor Vehicles Act, has been preferred by the appellant - UPSRTC being aggrieved of the award dated 22.09.2009 passed by the Motor Accident Claims Tribunal / Additional District Judge, Court No. 16, Alahabad ( in short the learned Claims Tribunal) in MACP No. 68 of 1998, Dilip Kumar @ Munna Vs. UPSRTC and another.;