MAHENDER Vs. TULI RAM

JUDGEMENT

(1.) THE present appeal has been preferred by the appellant accompanied with an application under Section 5 of Limitation Act seeking condonation of delay of 103 days in filing the present appeal. THE grounds as stated in the application are that the appellant was very depressed due to loss of his livelihood after the accident and he was financially shattered and, therefore, could not file the appeal in time before the Court. THE present appeal was filed after 103 days of delay.

(2.) THE grounds narrated by the appellant in the application are quite vague and evasive. THE accident of the appellant took place on 14th September 2005. THE appellant had injured his right leg in the accident. THE appellant filed a claim petition before the Tribunal in time. If he could file the claim petition soon after the accident despite sustaining injuries, it is not understood as to how he became depressed after passing of award when the Tribunal awarded a sum of Rs.4,75,000.00 in his favour. THE reason given for not filing the appeal within time is obviously baseless. I find no force in the application for condonation of delay. THE application is hereby dismissed.