- (1.) Heard Sri Arvind Kumar, learned counsel for the appellant and perused the impugned award.
(2.) In Civil Misc. Delay Condonation Application No. 56835 of 2013, there is delay of only 17 days in filing the appeal. Cause shown is sufficient. Delay is condoned.
(3.) In this appeal the appellant has challenged the award dated 22.10.2012, passed by the Motor Accident Claims Tribunal/ District Judge, Kushinagar, in Motor Accident Claim Petition No. 91 of 2007, whereby a sum of Rs. 1,99,500/- together with simple interest at the rate 6% per annum has been awarded to the respondent nos. 1 to 4.;