URMILABEN Vs. BHIMRAJ BHAVARLALJI MINA

JUDGEMENT

(1.) PRESENT application under Section 5 of the Limitation Act has been preferred by the applicants herein original claimants to condone the delay of 13 days caused in preferring the First Appeal challenging the judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), Vadodara in M.A.C.P. No.371/2004.

(2.) THOUGH served, nobody appears on behalf of respondents except respondent No.3.