RAVUNNIKUTTY Vs. THE NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) C.M. Appln. No. 3784 of 2015 is an application filed under Section 5 of the Limitation Act by the petitioner/appellant in M.A.C.A. No. 3185 of 2015, seeking for an order to condone the delay of 2324 days in filing the appeal.

(2.) The appeal arises out of the award passed by the Motor Accidents Claims Tribunal dated 31.03.2009 in O.P.(M.V.) No. 510 of 2015, an application filed by the petitioner herein under Section 166 of the Motor Vehicles Act, 1988, claiming compensation for the injuries sustained by him in the motor accident occurred on 28.01.2008. The Tribunal by the impugned award awarded a total compensation of Rs.1,40,000/ - under different heads and directed the third respondent insurer to deposit the said amount before the Tribunal together with interest @ 7% per annum. Inadequacy of the compensation awarded by the Tribunal is the subject matter of challenge in the appeal.

(3.) The reason, stated in paragraph 5 of the affidavit filed in support of the application to condone the delay of 2324 days in filing the appeal, reads as follows :