- (1.) C M-27557-CII-2014 There is delay of 62 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 delay in filing the appeal stands condoned. This judgment of mine shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 22.04.2014 passed by learned Motor Accidents Claims Tribunal, Kurukshetra (hereinafter called the 'Tribunal'), vide which Rajat the appellant in FAO No.9980 of 2014 has been awarded the compensation to the tune of Rs.85,900/- and Smt. Renu Bala, the appellant of FAO No.10164 of 2014 has been awarded the compensation to the tune of Rs.66,900/- on account of the injuries suffered by them in the motor vehicular accident, which took place on 29.05.2013.
(2.) Learned counsel for the appellants-claimants contended that the claimants have suffered serious injuries in the present accident but the learned Tribunal has awarded very less amount of compensation. It was the duty of the learned Tribunal to award just compensation to the claimant being the victim of the accident.
(3.) I have duly considered the aforesaid contentions. But I do not find any substance in the contentions raised by learned counsel for the appellants.;