RAM PRASAD Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) Appellant made a claim before the Motor accident Claims Tribunal for compensation in respect of an accident in which he sustained very serious injuries. But his application was dismissed on the ground of limitation and also for default of the appellant to appear. He filed a restoration application which also happened to be dismissed as not maintainable and for not specifying the reasons why the claim was not preferred within time. What the appellant did thereafter was to file a fresh claim on 6.11.95. The claims tribunal dismissed it on the ground that a second claim petition is not maintainable. Though he approached the High court against the said order he was not benefited by it.

(3.) The impugned order shows that the appeal filed by the appellant was dismissed on the ground that the order passed by the claims tribunal on 30. 9.94 had become final and cannot be re-opened. Now the appellant has filed the present appeal in challenge of both the orders, one dated 8.2.95 as per which the application for restoration of the claimant was dismissed and other in challenge of the judgment of the High Court dated 26.4.2000 as per which his grievance that his second claim petition ought to have been allowed was discountenanced.