- (1.) CM-13652-CII-2011 There is delay of 93 days in re-filing the present appeal. The appellants have filed an application under Section 151 of the Code of Civil Procedure, 1908 for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, the same is hereby allowed and the delay of 93 days in re-filing the present appeal is hereby condoned. CM-13651-CII-2011 There is delay of 09 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, the same is hereby allowed and the delay of 09 days in filing the present appeal is hereby condoned. FAO No.3704 of 2011 The present appeal has been preferred against the award dated 21.07.2010, passed by learned Motor Accidents Claims Tribunal, Kurukshetra (hereinafter called the 'Tribunal') vide which the appellantsclaimants have been awarded a sum of Rs.4,28,000/- as compensation on account of death of Smt. Sukhwinder Kaur in the motor vehicular accident which took place on 21.02.2009.
(2.) The present appeal has been filed by the appellantsclaimants for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and have gone through the paper-book carefully.;