- (1.) C M-27358-CII-2014 There is delay of 165 days in filing the present appeal. The appellant has 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.
(2.) The present appeal has been preferred against the award dated 07.02.2014, passed by the learned Motor Accidents Claims Tribunal, Jalandhar (hereinafter called the 'Tribunal'), vide which the appellants-claimants were awarded the compensation of Rs.5,90,000/- along with interest @ 7.5% per annum from the date of filing the claim petition till the recovery of the awarded amount.
(3.) The appellants-claimants have 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 Ram Kishan in the motor vehicular accident, which took place on 15.12.2011. It was pleaded that at the time of the accident he was doing labour job in Italy and he had come to India in October, 2011. His monthly income was Rs.60,000/-.;