RAJESHWARI Vs. SHIV CHAUDHARY & ORS

JUDGEMENT

(1.) This appeal is directed against the impugned award dated 14.08.2012, whereby the learned Tribunal has awarded compensation for a sum of Rs.1,37,000/- with interest at the rate of 7.5% per annum from the date of filing of the claim petition till realization of the amount in favour of the appellant for the injuries received in the accident.

(2.) Vide the present appeal, the appellant is seeking enhancement of the compensation amount noted above.

(3.) The Appeal is accompanied by an application under consideration which is for condonation of delay of 252 days in filing the appeal.