ARUN MISHRA,NARENDRA KUMAR JAIN JJ. - (1.) THERE is delay of 4 days in filing the intra Court appeal.
(2.) FOR the reasons stated in the application under Section 5 of the Limitation Act duly supported by affidavit, delay of 4 days is condoned. Civil Misc. Application is disposed off. Heard on the question of admission. The intra -Court appeal has preferred as against the judgment dated 14th July, 1997 passed by Single Bench in Civil Misc. Appeal No. 582/1993.
(3.) IN claim petition No. 456/1993 (Old No. 441/1998), the Motor Accident Claims Tribunal had awarded total compensation of Rs. 60,000/ - on account of death of Mali Ram @ Pappu vide award dated 27th July, 1993.;