Rajan Gupta, J. - (1.) CM-20918-CII-2013: This is an application under Section 151 CPC seeking condonation of 58 days delay in re-filing the appeal. For the reasons mentioned in the application, same is allowed and delay in re-filing the appeal is condoned. CM-20919-CII-2013:
(2.) This is an application under Section 5 of the Limitation Act, seeking condonation of 33 days delay in filing the appeal. For the reasons mentioned in the application, same is allowed and delay in filing the appeal is condoned. FAO-4931-2013:
(3.) Appellant/claimant has impugned the award dated 17.01.2013, passed by Motor Accident Claims Tribunal, Rohtak, whereby claim petition filed by the appellant under section 163-A of the Motor Vehicle Act, for grant of compensation has been dismissed.;