UPSRTC Vs. SUMAN

JUDGEMENT

(1.) Cm APPL.6959/2021 (exemption) CM APPL.7014/2021 (exemption) CM APPL.7046/2021 (exemption) CM APPL.7147/2021 (exemption) Exemption is allowed subject to all just exceptions. CM APPL.7150/2021 (exemption) CM APPL.6960/2021 IN MAC.APP.98/2021 CM APPL.7015/2021 IN MAC.APP.100/2021 CM APPL.7047/2021 IN MAC.APP.102/2021 CM APPL.7148/2021 IN MAC.APP.103/2021

(2.) Appellant seeks condonation of delay of 23 days. It is noticed that the subject judgment impugned is dated 26.10.2020. The Supreme Court in Suo Moto Writ Petition(Civil) No.3/2020 by its order dated 23.03.2020 has extended the period of limitation under the general and special laws w.e.f. 15th March, 2020. Said order is still in operation.

(3.) The Tribunal based on the evidence has held that Sh. Mohan Kaushik @ Mohan Lal (deceased) along with Kuldeep Singh (claimant) injured, Meenakshi (deceased), Luv and other persons were coming in a car from Haridwar to Narela. At about 11.50 PM when they reached in front of Bhudbarai Masjid, Meerut, U.P, the offending bus being driven in a rash and negligent manner at a very high speed came and hit the car with great force. Due to the impact all the occupant of the car suffered injuries. Mohan Kaushik @ Mohan Lal, Meenakshi and Kush a nine year old boy suffered fatal injuries whereas Kuldeep Kumar and minor Luv suffered grievous injuries.