- (1.) C M-3634-CII-2014 There is delay of 144 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 appellantclaimant against the award dated 15.04.2013, passed by learned Motor Accidents Claims Tribunal, Bhiwani (hereinafter called the 'Tribunal'), vide which the claimant has been awarded compensation to the tune of Rs.2,68,742/- along with interest @ 6% per annum from the date of filing the petition till realisation on account of injuries suffered by him in the motor vehicular accident which took place on 12.04.2011.
(2.) Learned counsel for the appellant contended that the claimant has suffered 13% disability. He was an agriculturist by profession and was earning Rs.10,000/- per month but only Rs.26,000/- have been awarded on account of the permanent disability which is inadequate.
(3.) On the other hand, learned counsel for the respondent Insurance Company contended that just and appropriate amount of compensation has been awarded to the claimant on account of the injuries suffered by him keeping in view the nature of the injuries suffered by him.;