P PACHIYAPPAN Vs. R PALANISAMY

JUDGEMENT

(1.) THE claimant is the appellant. He filed the Claim Petition praying for compensation of Rs. 50,000/- before the Motor Accidents Claims Tribunal at Erode. It is further seen that the said petition was returned by the court below for rectifying certain defects. However, the same was represented with a delay of two years and six months. For condonation of the said delay, the claimant has filed I. A. No. 1668 of 1995. By the impugned order dated 12. 3. 1996, the Tribunal after holding that the delay in representation is abnormal, refused to accept the stand taken by the claimant and dismissed the said petition. Against which the present appeal has been filed.

(2.) IN the appeal, though the driver, owner and the Insurance Company were duly served notice from this Court, none of them contested the appeal by engaging a counsel.

(3.) HEARD the learned counsel appearing for the appellant/claimant.