- (1.) Delay condoned. Appeal is taken on merit.
(2.) Heard learned standing counsel, Sri V.K.Pandey and Sri A.K.Mishra for the respondents and gone through the record.
(3.) Present appeal has been filed under section 173 of the Motor Vehicles Act against the impugned award dated 3.5.2010 passed by Motor Accident Claims Tribunal, Kanpur in Motor Accident Claim Petition No. 321 of 2008.;