- (1.) Heard learned counsel for the parties on application for condonation of delay. In view of the fact that it was a matter of death of a young person of the age of around 35 years and the Permanent Lok Adalat has already granted the compensation to the dependents of the victim, we condone the delay in filing this L.P.A.
(2.) I.A. No. 1756 of 2012 is allowed. L.P.A. No. 230 of 2012
(3.) On the request of the counsel for the parties, heard on merits.;