- (1.) C M-15805-CII-2014 in FAO-5684 of 2014 This application has been filed by the appellant for condonation of delay of 132 days in filing the present appeal. The respondent No.3-Insurance Company has filed the reply contesting the said application. I have heard Mr. Ashok Kumar Sharma, Advocate, learned counsel for the applicants-appellants and Ms. Vandana Malhotra, Advocate, learned counsel for respondent No.3-Insurance Company. It is settled principle of law that the approach to condone the delay should be liberal and valuable rights of the parties should not be decided simply on technicalities. Thus, in view of the reasons mentioned in the application, I found that there is sufficient cause for condonation of delay in filing the present appeal. Thus, the application is hereby allowed and the delay of 132 days in filing the present appeal is hereby condoned. MAIN CASES This judgment of mine shall dispose of all the three appeals mentioned above, which have arisen out of the same award dated 02.09.2013, vide which Smt. Amar Kaur, appellant of FAO No.4842 of 2014 has been awarded compensation to the extent of 50% of Rs.3,00,000/- on account of the death of Hari Singh; Mewa Singh and another, the appellants of FAO No.5684 of 2014 have been awarded compensation to the extent of 50% of Rs.5,17,000/- on account of death of Balwinder Singh alias Balinder; and Smt. Ram Rati, the appellant of FAO No.1017 of 2015 has been awarded the compensation to the extent of 50% of Rs.5,00,000/- on account of death of Sat Narain, in the motor vehicular accident which took place on 11.11.2012.
(2.) All the three appeals have been filed for enhancement of the compensation.
(3.) I have heard Mr. Ashok Kumar Sharma, Advocate, learned counsel for the appellants in all the appeals, Ms. Vandana Malhotra, Advocate, learned counsel for respondent No.3-Insurance Company in all the appeals and gone through the paper-books carefully.;