Ajoy Nath Ray, J. - (1.) Mr. Das concedes that his client took no leave under section 170 before the Tribunal. As such the insurer's appeal is not maintainable.
(2.) But still there is one point. The respondents have filed an application for condonation of delay of more than 950 days and they seek an enhancement of the award.
(3.) The award was for over Rs. 5 lac and 12% interest was awarded from the date of application.;