Ritu Raj Awasthi, J. - (1.) HEARD learned counsel for appellants and gone through the records.
(2.) THIS First Appeal From Order has been filed against the impugned award dated 6.10.2012 and judgment dated 3.10.2012, passed in MACP No. 1 of 2006; Smt. Sushma Devi Vs. Ram Prakash and another, whereby compensation to the tune of Rs. 4,18,000/ - along with 7 per cent per annum simple interest from the date of institution of claim till actual payment is made has been awarded in favour of the claimants and against the appellants. The instant appeal has been filed with a reported delay of 602 days on 26.08.2014.
(3.) LEARNED counsel for appellant submits that he has moved an application for condonation of delay along with an affidavit explaining the reasons for delay in filing of the appeal. As per the said affidavit delay in filing of appeal has been caused for the reason that the counsel who was engaged by the appellants to contest the case on their behalf before learned Tribunal did not give information of the pronouncement of the impugned award and, as such, the appellants could not know about it unless recovery notice was received by them in the last week of June, 2014. It is also stated in the affidavit that the appellants are very poor persons and their financial condition is very bad and, as such, further delay has been caused as they could not arrange necessary money to file the instant appeal.;