- (1.) C M-2371-CII-2014 There is delay of 160 days in filing the present appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay in filing the present appeal stands condoned. The present appeal has been preferred by the appellantsclaimants against the award dated 08.03.2013 passed by learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal'), vide which the claimants have been awarded compensation to the tune of Rs.9,92,800/- on account of death of their son Ankit Thakur in the motor vehicular accident, which took place on 07.04.2012.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Notice of the present appeal was issued to the respondents, but they were proceeded against ex parte vide order dated 24.03.2015.;