Pratap Krishna Lohra, J. - (1.) HEARD learned counsel for the parties on application 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. Delay in filing the appeal is condoned. With the consent of the learned counsel for the parties, the matter is heard finally at this stage on merits.
(3.) THE appellant -insurer has preferred this appeal against the impugned award dated 30th June, 2014 passed by Motor Accident Claims Tribunal, Bali (for short, 'the learned Tribunal'), whereby the learned Tribunal has awarded compensation of Rs. 10,845/ - to the respondent -claimant.;