- (1.) Heard learned counsel for applicants-appellants and perused the record.
(2.) This appeal under Section 173 of Motor Vehicles Act, 1988 has been filed after expiry of period of limitation with a delay of six years and 196 days.
(3.) Appellant no. 2 is the widow of deceased and appellant no. 1 is the daughter. Explanation furnished in affidavit accompanying delay condonation application filed under Section 5 of Limitation Act, 1963 (hereinafter referred to as "Act, 1963") is that appellant no. 1, daughter, was minor when award was given, therefore, she could not file appeal but why appeal could not be filed by appellant no. 2, has been sought to be explained only on the ground that she was illiterate widow though admittedly she contested matter before Lower Court and represented through counsel. Hence this ground has no substance. The explanation furnished is wholly perfunctory and untrustworthy.;