- (1.) Cm-8838-Cii-2013 There is delay of 249 days in filing the present appeal. The appellants have filed an application under Section 5 of the Limitation Act read with 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, same is allowed and the delay in filing the present appeal is hereby condoned. FAO No.1712 of 2013 The present appeal has been preferred by the appellantclaimant No.1 against the award dated 28.2.2012 passed by learned Motor Accidents Claims Tribunal, Panipat (hereinafter called the Tribunal) whereby the appellant-claimant No.1 was awarded a sum of Rs.1,00,000/- as compensation on account of death of her son Bhure Lal in the motor vehicular accident which took place on 04.12.2010.
(2.) The present appeal has been preferred for enhancement of the amount of compensation.
(3.) Notice of this appeal was issued to the respondents. Respondents No.1 & 2 were served for 22.08.2014. Respondents No.3 & 4 were served for 05.03.2014 but none of them appeared, so they were proceeded against ex parte by the Coordinate Bench vide order dated 30.10.2015.;