- (1.) Appellant has filed the instant interlocutory application for condoning the delay of 97 days in filing the instant appeal. This case has been filed on 11.08.2008 and for last four years it was pending for removing the defects. As the case is of four years old and sufficient cause has been shown for condoning the delay and for the interest of justice, I allow this limitation application and condone the delay. Accordingly, I.A. No. 788 of 2011 is allowed. M.A. No. 252 of 2008
(2.) With consent of both the parties, this appeal is being heard for final disposal.
(3.) Appellant has filed this appeal against the judgment/award dated 30th January, 2008 passed by Shri Vishwanath Sahu, 1st Additional Motor Vehicle Accident Claim Tribunal, Chatra in Claim Case No. 41 of 2002.;