- (1.) C M-3317-CII-2016 This application has been filed by the appellant for condonation of delay of 555 days in filing the present appeal. Heard on the application. It is settled principle of law that the approach to condone the delay should be liberal and valuable rights of the parties should not be declined simply on technicalities. Thus, in view of the reasons mentioned in the application, I found that there is sufficient cause for condonation of delay in filing the present appeal. Hence, the application is hereby allowed and the delay of 555 days in filing the present appeal is hereby condoned. The present appeal has been preferred by appellant-claimant Ravi Kumar against the award dated 13.03.2014 passed by learned Motor Accidents Claims Tribunal, Ambala (hereinafter called the 'Tribunal'), vide which the claimant have been awarded compensation to the tune of Rs.80,000/- on account of injuries suffered by him in the motor vehicular accident which took place on 12.05.2013.
(2.) The present appeal has been preferred for enhancement of the amount of compensation.
(3.) Learned counsel for the appellant-claimant contended that the appellant has suffered 5% disability but the learned Tribunal has only awarded Rs.10,000/-as compensation on account of the disability. He further contended that very less amount has been awarded towards loss of income. The claimant has remained admitted in hospital for 15 days but the learned Tribunal has awarded compensation only to the tune of Rs.12,000/- on account of loss of income.;