SHRIRAM GENERAL INS. CO. Vs. ANIL

JUDGEMENT

(1.) The petitioners in each of the above matters are before this Court seeking following reliefs:

(2.) In each of the above matters, respondent No.1/claimant in each of the above matters had filed a proceeding under Sec. 166 of the Motor Vehicles Act, 1988 (for short, 'the M.V.Act') for compensation arising out of an accident that had taken place.

(3.) In W.P.No.202613/2024, MVC No.252/2023 was filed by respondent No.1 as regards an accident which occurred on 3/10/2022 and the claim petition has been filed on 22/5/2023 along with an application under Sec. 5 of the Limitation Act, to condone the delay of 50 days in filing the claim petition.