DAHYABHAI KALIDAS PATEL Vs. JALAMSINGH GIRJA VASAWA

JUDGEMENT

(1.) , J.

(2.) THE petitioner challenges the order of the Motor Accident Claims Tribunal (Main), Surat passed on 23.2.1995 rejecting the application for condonation of delay in filing of the claim petition made by the petitioner. THE accident had occurred on 18th May, 1989. THE claim petition was filed on 19.9.1990 i.e. nearly 1 year and 4 months after the date of the accident. THE application for condonation of delay was objected to on the ground that the claim petition was beyond the prescribed period of limitation.