- (1.) Learned counsel for the appellant has submitted that there is delay of 49 days in preferring the appeal and the same may be condoned on the ground as stated in paras 4 to 10 in the Interlocutory Application.
(2.) Having heard, learned counsel for the appellant and after perusing the reasons mentioned in the interlocutory application, delay of 49 days in preferring the appeal is hereby condoned.
(3.) The New India Assurance Company Limited is the appellant before this Court. The instant Miscellaneous Appeal has been preferred by the appellant- The New India Assurance Company Limited, against the Award dated 19. 01. 2018 passed by the Presiding Officer, Motor Vehicle Accident Claims Tribunal, Ranchi, in Motor Accident Claim Case No. 166 of 2011, whereby the claimants, namely, Narmada Devi, Akash Kumar Sahu, Alok Kumar Sahu, Archana Kumari and Saraswati Devi have been awarded compensation to the tune of Rs. 43,11,130/- along with interest @ 9% per annum from the date of admission of the claim application under Section i. e. 21. 09. 2013 till its realization.;