- (1.) Cm-76-Cii-2004 in FAO No.60 of 2004 There is delay of 195 days in re-filing the present appeal. The appellants have filed an application under 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 of 195 days in re-filing the present appeal is hereby condoned. CM-77-CII-2004 in FAO No.60 of 2004 There is delay of 23 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 and the delay of 23 days in filing the present appeal is hereby condoned. CM-78-CII-2004 in FAO No.61 of 2004 There is delay of 195 days in re-filing the present appeal. The appellants have filed an application under 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 of 195 days in re-filing the present appeal is hereby condoned. CM-79-CII-2004 in FAO No.61 of 2004 There is delay of 23 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 and the delay of 23 days in filing the present appeal is hereby condoned. Main Appeals This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 17.12.2002, passed by learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the "Tribunal"), vide which the appellants-claimants have been awarded compensation to the tune of Rs.30,000/- each for the death of their two children namely Taleem Hussain and Kabir Ahmad in the motor vehicular accident, which took place on 23.12.1999.
(2.) The appeals have been preferred for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and have gone through the record carefully.;