- (1.) Cm-8316-Cii-2014 There is delay of 47 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. FAO No.2316 of 2014
(2.) The present appeal has been preferred by the appellantsclaimants against the award dated 16.09.2013 passed by the learned Motor Accidents Claims Tribunal, Jind (hereinafter called the 'Tribunal') vide which they have been awarded compensation to the tune of Rs.9,14,000/- along with interest @ 9% per annum on account of death of Samsudin in the motor vehicular accident which took place on 07.08.2012.
(3.) The present appeal has been preferred only for enhancement of the amount of compensation.;