SNEH PRASHAR,J. - (1.) CM-5948-CII-2012 There being delay of 19 days in refiling the appeal, an application under Section 151 of the Code of Civil Procedure for condonation of delay was filed by the appellants. Considering the averments made in the application, the delay in refiling the appeal is condoned and the application is disposed of. FAO-1439-2012
(2.) By way of this appeal, appellants-Harpreet Kaur and another seek enhancement of compensation awarded to them by Motor Accident Claims Tribunal, SAS Nagar, Mohali (for short, "the Tribunal") vide award dated 27.08.2011 passed in MACT Case No.96 of 21.04.2009 on account of death of Gurmeet Singh (husband of appellant No.1 and father of appellant No.2) in a vehicular accident.
(3.) The submissions made by Ms. Richa Mittal, learned counsel for the appellants and Mr. D.P. Gupta, learned counsel for respondent No.3 have been heard and record perused.;