KRISHNA DEVI Vs. LAKHAN LAL DALUKA

JUDGEMENT

(1.) For the Appellant : Mr. Ajay Kr. Pathak, Advocate For the Respondent no.1 : Mr. J.N. Upadhyay, Advocate For the Respondent no.2 : Mr. Alok Lal, Advocate 07/Dated: 20/09/2019. I.A. No.8464 of 2017 The aforesaid application has been filed under Section 5 of the Limitation Act for condonation of delay of 27 days in preferring the appeal for enhancement of the award dated 22.06.2017 passed in Compensation Case No.163 of 2016, passed by learned District Judge-III-Cum-Motor Vehicles Accident Claims Tribunal, Jamshedpur. Rs.

(2.) Learned counsel for the appellant has submitted that sole child of the claimant/appellant has died in motor vehicle accident and after getting certified copy of the judgment/award, the appellant approached her Advocate in Ranchi on 11.10.2017. As she is a female and has difficulties in pursuing the appeal in the Hon'ble High Court, as such, delay may be condoned.

(3.) Learned counsel for the respondent no.2- The New India Assurance Company Limited, Mr. Alok Lal has vehemently opposed the same. Heard, learned counsel for the appellant and learned counsel for the respondent no.2- The New India Assurance Company Limited and on being satisfied with the reasons mentioned in the I.A., the delay of 27 days in preferring the appeal for enhancement of the award is hereby condoned.