Rajasekhar Mantha - (1.) Sufficient grounds have been made out for explaining delay in filing of the instant FMAT1273 of 2017. Hence, the delay is hereby condoned. Accordingly, CAN 11532of 2017 is allowed and disposed of. The appeal is admitted. CAN 1615 of 2019
(2.) Sufficient grounds have been made out for explaining delay in filing of FMAT 578 of 2019. Hence, the delay is hereby condoned and the appeal is admitted. Accordingly, CAN 1615 of 2019 is allowed and disposed of. The appeal is admitted. By consent of the parties, the two appeals being FMAT 1273 of 2017 and FMAT 578 of 2018 are treated as on day's list and taken up for hearing.
(3.) The two appeals are directed against the judgment and award dated 09.08.2017 passed by the Motor Accident Claims Tribunal, 5th Court, Fast Track Court at Alipore, South 24 Parganas in MACC No. 09/10.;