NEW INDIA ASSURANCE CO LTD Vs. KULDEEP KAUR

JUDGEMENT

(1.) THE present appeal has been filed by New India Assurance Company under section 173 of Motor Vehicle Act, 1988 (for short as "act") against the judgment dated 31st January, 1997 passed by Sh. Rakesh Kapoor, Judge, MACT, Delhi, vide which the learned Tribunal has passed an award for a sum of Rs. 38,400/- along with 12% p. a. interest against the appellant Insurance Company.

(2.) ALONG with the present appeal, the appellant has also filed an application under Section 5 of Limitation Act, 1963 for condonation of delay in filing this appeal.

(3.) REPLY to the application of condonation of delay has been filed on behalf of respondent No. 7, the alleged owner of the offending vehicle.