Indira Banerjee, J. - (1.) There is a delay of about 140 days in filing the appeal. The delay is condoned as we are of the view that there was sufficient cause for the delay.
(2.) The application being CAN 1743 of 2015 is disposed of.
(3.) This appeal is against a judgment and award dated 26th June, 2014, as modified upon review by an order dated 27th August, 2014, passed by the Motor Accident Claims Tribunal, Murshidabad/Court of Judge, 1st Court, in a claim case for compensation under Section 166 of the Motor Vehicles Act, 1988.;