- (1.) C M-13701-CII-2014 There is delay of 81 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. The present appeal has been preferred against the award dated 05.12.2013, passed by the learned Motor Accidents Claims Tribunal, Rohtak (hereinafter called the 'Tribunal'), vide which the compensation to the tune of Rs.8,35,000/- has been awarded to the claimants on account of death of their son Bijender in the motor vehicular accident, which took place on 05.11.2010.
(2.) The present appeal has been preferred only for enhancement of the compensation.
(3.) I have heard Mr. Amardeep Hooda, Advocate, learned counsel for the appellants, Mr. M.B. Jain, Advocate, learned counsel for respondent No.3 and gone through the paper-book carefully.;