- (1.) C M-16230-CII-2013 in FAO No.4019 of 2013 There is delay of 46 days in re-filing the present appeal. The appellants have 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 and the delay in re-filing the appeal is hereby condoned. Main Appeals This judgment of mine shall dispose of both the appeals mentioned above, which have been arisen out of the same award dated 16.01.2013, passed by the learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal'), vide which the claimantsappellants of FAO No.4019 of 2013 have been awarded the compensation to the tune of Rs.22,54,250/- on account of death of Shiv Rattan Bhardwaj in the motor vehicular accident, which took place on 10.08.2010.
(2.) Fao No.3608 of 2013 has been filed by the General Manager, Chandigarh Transport Undertaking, the owner of bus No.CH- 01-GA-5025 (respondent No.2 before the Tribunal) to assail the impugned award dated 16.01.2013.
(3.) Fao No.4019 of 2013 has been filed by claimants Ashima and another for enhancement of the amount of compensation.;