- (1.) THIS appeal has been filed with a delay of 26 days. An application under section 5 of the Limitation Act for condonation of delay has been filed.
(2.) FOR the reasons stated in the application, the application under section 5 of the Limitation Act is allowed. The delay in filing the appeal is condoned. Heard learned counsel for the appellants on admission.
(3.) THE appellants have preferred this appeal for enhancement of compensation awarded by the learned Tribunal.;