RAJNANDGAON ROADLINES Vs. HANUMAN CHOURASIA

JUDGEMENT

(1.) This appeal arises from the award dated 02.11.2012 passed by the Motor Accident Claims Tribunal Jagdalpur, District Bastar in Claim Case No. 131 of 2008.

(2.) Grievance is against fixation of liability to an extent of Rs. 15,000/- upon the Appellant/Owner of the offending vehicle bearing Registration No. CG 17/ZC 0659 to satisfy the compensation awarded towards the 3rd party property damage, in connection with an accident occurred on 13.10.2007. Since the appeal is belated by 231 days, it is sought to be condoned by filing an I.A. as well.

(3.) We heard Shri Sudeep Johri, the learned counsel for the Appellant as well as the learned counsel for the Respondents No. 3 at length.