Jitendra Chauhan, J. - (1.) CM -31177 -CII -2011 For the reasons cited in the application, the same is allowed and the delay of 112 days in filing the appeal is condoned. FAO -7346 -2011
(2.) THE present appeal has been filed by the injured claimant, seeking enhancement of the amount of compensation awarded by the learned Motor Accident Claims Tribunal, Panipat, ('the tribunal', for brevity) vide award dated 04.04.2011. The learned counsel for the appellant contends that the compensation awarded by the learned Tribunal is inadequate. On the other hand, the learned counsel for respondent No. 1 has vehemently opposed the present appeal. He further submits that the award stands satisfied by the insurance company, which has initiated recovery proceedings against respondent No. 1 and the latter is paying the amount of compensation in installments as he does not have the means to pay the same in one go.
(3.) I have heard the learned counsel for the parties and perused the record.;