- (1.) I . A. No. 3140 of 2009 Heard the counsel for the parties in the limitation matter.
(2.) 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.;