- (1.) The matter comes up on an application preferred under Section 5 of the Limitation Act for condonation of delay in filing the appeal.
(2.) For the reasons mentioned in the application, the same is allowed and the delay of 163 days in filing the present appeal is condoned.
(3.) The present appeal has been preferred by the appellant-claimant for enhancement of the amount awarded by the Tribunal against the judgment and award dated 01.09.2016 passed by Motor Accident Claims Tribunal, Bhilwara in MACT Claim Case No. 632/2013, whereby the Tribunal has awarded a sum of Rs. 6,19,995/- in favour of the appellant.;