UNITED INDIA INSURANCE COMPANY LIMITED Vs. DIN DAYAL

JUDGEMENT

(1.) Heard.

(2.) This order shall dispose of the above two appeals under Section 173 of the Motor Vehicles Act as well as the applications under Section 41 Rule 5 read with Section 151 of the Code of Civil Procedure, 1908.

(3.) An interesting question has arisen in both these matters: "What shall be the impact of repealed law on the question of limitation by the Act 54 of 1994) in filing Motor Accident Claim Petitions?