- (1.) Cm-24852-Cii-2014 Learned counsel for respondent No.2/cross-objector has argued that delay of 121 days in filing the cross-objections was caused as the crossobjector was not intimated about the decision of the claim petition. It was on receipt of notice in the execution petition, he came to know and immediately filed application under Order 9 Rule 13 CPC seeking setting aside of ex parte award. In the meanwhile, claimants filed appeal seeking enhancement of amount of compensation. The cross-objector withdrew the application to pursue their remedy before this Court, which resulted in delay of 121 days in filing the cross-objections.
(2.) The application is supported by affidavit. The same is allowed and delay of 121 days in filing the cross-objections is, hereby, condoned. FAO-1930-2012
(3.) This is appeal filed by Ajit Singh (later referred to as 'the claimant') seeking enhancement of compensation awarded by Motor Accident Claims Tribunal, Patiala (later referred to as 'the Tribunal') vide award dated 25.07.2011 for the injuries suffered by him in a motor vehicle accident, which took place on 07.06.2008 due to rash and negligent driving of truck bearing registration No.HR-58B/0223 ((later referred to as 'the offending vehicle') by respondent No.1 Jagtar Singh.;