SUMAN Vs. SHYAMVEER SINGH

JUDGEMENT

(1.) Appellants impugn judgment dated 01.04.2019 whereby the Motor Accident Claim Tribunal has dismissed the application for compensation filed by the appellant on the ground of delay.

(2.) Subject accident is alleged to have taken place on 02.02.1998. The claim petition was filed on 19.08.2014 after a gap of 16 years and 6 months. Tribunal has rejected the claim on the ground of limitation.

(3.) The only ground taken by learned counsel for the appellants is that appellants are illiterate and living in a village and were not aware of their rights. No other reason has been stated by learned counsel for the appellants or in the appeal which prevented the appellants from approaching the Tribunal for making a claim for compensation.