- (1.) C M-21063-CII-2011 in F A O-5671-2011 There is delay of 225 days in filing the present appeal. The appellant has filed an application under Section 5 read with Section 14 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed. This judgment of mine shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 07.09.2010 passed by the learned Motor Accidents Claims Tribunal, Sangrur (hereinafter called the 'Tribunal').
(2.) For the sake of convenience, the status of the parties shall be referred as per the claim petition.
(3.) Claimants-Respondents No.1 to 3 had filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') for grant of compensation on account of death of Bhola Singh in the motor vehicular accident, which took place on 27.03.2008. The learned Tribunal awarded the compensation to the tune of Rs.5,40,000/- in favour of the claimants. They were held entitled to recover 50% of the amount of the compensation from Nazar Singh appellant of FAO No.1045 of 2011 and respondent No.4 Balkar Singh. 50% of the amount was ordered to be paid by Bikaramjit Singh, the appellant of FAO No.5671 of 2011 who is the driver-cum-owner of truck bearing registration No.PCT-9541.;