- (1.) The Insurance Company has filed an application for recall of the order dated 6.3.2017 whereby the appeal was dismissed together with an application for condonation of delay.
(2.) On due consideration, delay is condoned and both the applications are allowed. The order dated 6.3.2017 is recalled and the appeal is restored to its original number.
(3.) The afore-captioned appeal has been filed by the Insurance Company under Section 173 of the Motor Vehicle Act against the judgment and award dated 30.3.2013 passed by the Motor Accident Claims Tribunal Barabanki, in claim Petition No. 329 of 2010; Smt. Anjali Srivastava v. New India Assurance Company whereby the Tribunal has awarded a sum of Rs. 18,29,720/- as compensation to the claimants for the death of Sri. Umesh Kumar Srivastava in a motor accident.;