- (1.) Application for condonation of delay Keeping in view the averments made in the application, the same is allowed. The delay of 41 days in filing the instant appeal is hereby condoned. Main Appeal The present appeal has been filed by the claimant-appellants, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Ambala (for short 'the Tribunal'), vide award dated 15.10.1998, on account of the death of Pooja, in a motor vehicular accident. Learned counsel for the appellants contends that the deceased was three years of age at the time of accident. The learned Tribunal awarded a sum of Rs. 50,000/-, as compensation, which is inadequate.
(2.) On the other hand, the learned counsel for the respondent -State submits that the compensation awarded by the learned Tribunal is just and appropriate. Therefore, the present appeal deserves to be dismissed.
(3.) I have heard the learned counsel for the State' and perused the record carefully.;