REKHA MITTAL, J. - (1.) CM Nos. 21839-40 of 2009. Prayer in these applications is for condoning delay of 69 days in re-filing and 45 days in filing the appeal. Heard.
(2.) In view of averments made in the applications supported by an affidavit of Shashi Bala, the applicant-appellant No.1. and in absence of any challenge to correctness of the averments set up in the applications, I am satisfied that delay has been sufficiently explained. Accordingly, the applications are allowed and delay of 69 days in refiling and 45 days in filing the appeal stands condoned. MAIN CASE
(3.) The claimants are in appeal seeking enhancement of compensation in respect of death of Munish Verma in a motor vehicular accident that took place on 19.03.2006.;