BANWARI LAL SHARMA,J. - (1.) Heard.
(2.) The appellants have preferred this appeal for enhancement of award amount passed by the learned Motor Accident Claims Tribunal, Doongarpur, Camp Sagwada in Claim Case No. 23/2007 (255/2005) dated 27.3.2009, which is barred by 152 days.
(3.) Application seeking condonation of delay under Section 5 of the Limitation Act has been filed by the appellants on the ground that Counsel of the appellants applied for certified copy of the impugned and award dated 27.3.2009 on 1.4.2009, which was obtained on 10.4.2009 by their Counsel. The appellants are residing in the village. In the month of November, 2009, they made an inquiry about this judgment and award, then it was informed about obtaining the certified copies by their Counsel at Doongarpur. Thereafter, they preferred this appeal.;