ICICI LOMBARD GENERAL INSURANCE CO. LTD Vs. RADHEY SHYAM

JUDGEMENT

(1.) THERE is a delay of 122 days in filing the Appeal.

(2.) FOR the reasons as stated in the Application, the delay in filing the Appeal is condoned.

(3.) THE Appeal is for reduction of a compensation of Rs. 4,73,500/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondents No.1 to 4 (Claimants) for the death of Smt. Mamta, who died in a motor vehicle accident, which occurred on 16.08.2010.