- (1.) The aforesaid Interlocutory Application has been filed under Section 5 of the Limitation Act for condonation of delay of 08 days in preferring the appeal against the award dated 03.05.2018 passed in Title (M.V.) Suit No.14 of 2014, passed by learned District Judge-Cum- Motor Accident Claim Tribunal, Court No.1, Giridih. Having heard, learned counsel for the appellant and on being satisfied with the reasons mentioned in the I.A., the delay of 08 days in preferring the appeal is hereby condoned.
(2.) The aforesaid I.A. stands disposed of.
(3.) M.A. No. 486 of 2018 Heard, learned counsel for the appellant and learned counsel for the respondents/claimants.;