- (1.) Applications for condonation of delay in all the appeals. Keeping in view the averments made in the applications, delay in filing the appeals is hereby condoned.
(2.) Applications stand disposed of.
(3.) All the aforementioned appeals, which have been filed by the Insurance Company of the offending three wheeler bearing registration No.HR-38-M 4153, shall be disposed by a common judgment, as the same have arisen out of a common Award dated 31.3.2010, passed by the learned Motor Accident Claims Tribunal, Faridabad (for short 'the Tribunal'), vide which the claim petitions were allowed and the appellant, being the insurer of the offending vehicle, was held liable to pay the compensation at the ratio of 50:50.;