- (1.) C M-4018-CII-2015 Heard. For the reasons mentioned in the application, same is allowed. There is delay of 812 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. The present appeal has been preferred by the appellantsclaimants against the award dated 06.03.2013 passed by the learned Motor Accidents Claims Tribunal, Narnaul (hereinafter called the 'Tribunal') vide which the claim petition filed by the appellants under Section 166 of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') for grant of compensation on account of death of Suresh, the son of appellants No.1 & 2 and brother of appellant No.3, in the motor vehicular accident which took place on 16.11.2009, has been dismissed.
(2.) The petition was contested by respondents No.2 & 3 by filing the separate written statement, whereas respondent No.1 was proceeded against ex parte.
(3.) In the written statement filed by respondent No.2, the factum of accident was denied and it was pleaded that a false case has been got registered against respondent No.1. The respondent insurance company also denied the factum of accident. The age and occupation of the deceased were also denied.;