Sabina, J. - (1.) Appellant has filed this appeal, challenging the award dated 18.08.2010 passed by the Tribunal, whereby, claim petition filed by the claimant, was allowed.
(2.) Learned counsel for the appellant has submitted that there was in-ordinate delay of four years and five months in filing the claim petition. Immediately, after the accident FIR was lodged by NAW-2 Amarjeet Singh. The accident was duly investigated by the police and it transpired that the accident had occurred due to rash and negligent driving of deceased Vinod Kumar himself.
(3.) Learned counsel for respondent no.1 has opposed the appeal and has submitted that the claimant had been successful in establishing her case. The delay in filing the claim petition was not material. The delay had occurred as the claimant was an illiterate woman.;