- (1.) Cm-12325-Cii-2014 There is delay of 17 days in filing the present appeal. The appellant has 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 petition is hereby allowed. FAO No.4214 of 2014
(2.) The present appeal has been preferred by the appellant- claimant Rupesh against the award dated 05.10.2013 passed by the learned Motor Accidents Claims Tribunal, Bhiwani (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded compensation to the tune of Rs.3,10,002/- on account of the injuries received by him in the motor vehicular accident which took place on 09.10.2011.
(3.) This appeal has been preferred by the appellant-claimant for enhancement of amount of compensation.;