ARUN BHANSALI, J. - (1.) Heard on applications filed by the appellant under Section 5 of the Limitation Act seeking condonation of delay in filing the appeals.
(2.) For the reasons indicated in the applications supported by affidavit, the same are allowed. The delay in filing S.B. Civil Misc. Appeal No.1600/2018 is condoned.
(3.) These appeals are directed against judgment and award dated 19.01.2018 passed by Motor Accident Claims Tribunal No.2, Udaipur, whereby, the Tribunal has accepted the application for compensation and has awarded a sum of Rs.23,78,770/- to legal representatives of Kachru and Rs.6,61,630/- to Raman Lal.;