- (1.) Cm-15796-Cii-2001 There is delay in re-filing the present appeal. The appellant has filed an application under Section 151 of the Code of Civil Procedure, 1908 for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed.
(2.) The present appeal has been preferred by the National Insurance Company Ltd. against the award dated 28.03.2001, passed by learned Motor Accidents Claims Tribunal, Ambala (hereinafter called the 'Tribunal'), vide which respondents No.1 to 4 have been awarded the compensation to the tune of Rs.2,02,000/- on account of death of Jai Pal in the motor vehicular accident, which took place on 30.04.1999.
(3.) The present appeal has been preferred by respondent No.3-National Insurance Company Ltd. to assail the award.;