- (1.) C M-24941-CII-2013 This is an application filed by the appellant-appellant for condonation of delay of 124 days in filing the present appeal. Heard on the application. As per the grounds mentioned in the application, the delay occurred as the file containing copy of the impugned award and other relevant papers was misplaced in the office of the appellant and was traced out only on 06.11.2013. In view of the reasons mentioned in the application, the application for condonation of delay is hereby allowed.
(2.) Shri Ram General Insurance Company Limited has preferred this appeal against the award dated 02.05.2013 passed by the learned Motor Accidents Claims Tribunal, Amritsar (hereinafter called the 'Tribunal'), vide which the claim petition filed by respondent No.1 for grant of compensation has been allowed and compensation to the tune of Rs.4,06,000/- was awarded on account of death of Smt. Sukhjinder Kaur, the mother of respondent No.1-claimant on account of her death as a result of injuries received in the motor vehicular accident, which took place on 05.07.2011.
(3.) The order passed by this Court at the motion stage shows that the appeal of the appellant-Insurance Company against respondent No.1 qua the quantum of compensation was dismissed. The notice of motion was issued to respondents No.2 & 3 only qua liability on the ground that the route permit was not produced by the owner and the driver of the vehicle in question.;