- (1.) Cm-28056-Cii-2014 There is delay of 114 days in filing the present appeal. The appellant has filed an application under Section 5 of the Limitation Act, 1963 for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 114 days in filing the present appeal is hereby condoned. FAO No.10174 of 2014 The present appeal has been preferred by the appellant-claimant against the award dated 07.05.2014, passed by the learned Motor Accidents Claims Tribunal, Panchkula (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded a sum of Rs. 74,980/- as compensation on account of injuries suffered by him in the motor vehicular accident, which took place on 12.08.2012.
(2.) The present appeal has been preferred by the appellantclaimant for enhancement of amount of compensation.
(3.) Learned counsel for the appellant-claimant contended that appellant-claimant was only a child of six years at the time of the accident. She remained admitted for 23 days i.e. from 12.8.2012 to 3.9.2012 in the hospital. The learned Tribunal has awarded only Rs. 15,000/- as compensation on account of pain and suffering and Rs. 12,580/- towa rds medical expenses, which are highly inadequate. Thus, he contended that the just compensation has not been awarded.;