PAHLAD Vs. JAGATPAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court of Punjab and Haryana at Chandigarh dtd. 1/5/2023, which dismissed the appeal on the ground of limitation and as a result did not interfere with the award passed by the Motor Accident Claims Tribunal (MACT), Bhiwani.

(3.) We have heard the learned counsel for the parties and the Learned Amicus Curiae Ms. Aayushi Sharma, who has ably assisted this court.