- (1.) The instant appeal has been filed by the appellant- Insurance Company Challenging the judgment and award passed by the Motor Accident Claims Tribunal, Jamshedpur whereby a compensation of Rs. 3,14,000 has been awarded on account of death of the deceased.
(2.) It appears that about six persons died in an accident caused by a vehicle carrying petroleum product. In all cases compensation was awarded by the Tribunal and against that appeals have been filed. One of such appeal being M.A. No. 269 of 2008 was heard and disposed of on 4.11.2009 by a Bench of this court. The order reads as under: "I.A. No. 3140 of 2009 Heard the counsel for the parties in the limitation matter. There is delay of 57 days in filing the appeal, which has been explained. Hence, the application is allowed and delay in filing the appeal is condoned. The I.A. stands disposed of. M.A. No. 269 of 2008
(3.) This is an appeal filed by the appellant- Insurance Company challenging the judgment and award passed by the Tribunal whereby a meager amount of Rs. One lakh for the death of an infant child in a motor vehicle accident has been awarded.;