REGENT COMPUTRONICS PVT. LTD.

MARUDHU PANDIYAR TRANSPORT CORPORATION Appellant

V/S

PERUMAL Respondents

Referred Judgements :-

C BEEPATHLIMA VS. VELASURI SHANKARANARAYANA KADAMBOLITHAYA [REFERRED TO]
BANK LIMITED IN LIQUIDATION VS. SARKAR DUTT ROY AND CO [REFERRED TO]
SYED YOUSUF YAR KHAN VS. SYED MOHAMMAD YAR KHAN [REFERRED TO]
VINOD GURUDAS RAIKAR VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
NATIONAL INSURANCE CO LIMITED VS. SWARANLATA DAS [REFERRED TO]
MER RAMDE VEJANANDBHAI VS. HARSHADBHAI PARBATBHAI [REFERRED TO]
SUBODH CHANDRA MITRA VS. KANAI LAL MUKHERJEE [REFERRED TO]
MANGAPATHI NAIDU VS. M K KRISHNASWAMI NAIDU [REFERRED TO]
WILFRED VS. N A MANIYAR [REFERRED TO]
NARANBHAI CHHAGANBHAI VS. MOTIBHAI ISHWARBHAI [REFERRED TO]
R VENKATACHALAPATHY VS. STATE OF TAMIL NADU [REFERRED TO]
GOVERNMENT OF RAJASTHAN VS. SANGRAM SINGH [REFERRED TO]
MANI DEVI VS. RAM PRASAD [REFERRED TO]
PEAREY LAL VS. SOLU GIR [REFERRED TO]
SACHINDRA NATH ROY VS. MAHARAJ BAHADUR SINGH [REFERRED TO]
RAMANATHAN CHETTIAR VS. N.M.KANDAPPA GOUNDAN [REFERRED TO]

JUDGEMENT

(1.) THE order in C.R.P.No. 1820 of 1992 was passed by me on 20.9.1996. Applying the principles laid down by the Supreme Court in the decision reported in Vinod Gurudas Raikar v. : [1991]3SCR912 , the accident claim of the petitioner/claimant was rejected on the ground that the same was belated.

(2.) WHILE I was going through the decisions reported in : [1994]3SCR866 came across the recent judgment of the Supreme Court reported in Dhannalal v.D.P. Vijayvargiva, : AIR1996SC2155 . In that case, the Supreme Court has held that so long as the issue as to limitation for making claim prior to the 1994 amendment by a victim of an accident was pending before a Tribunal or Court, the new law will apply and any delay will have to be automatically excused.

(3.) C .R.P.No. 431 of 1996 is directed by the National Insurance Company Limited against the order made in I.A.No. 539 of 1991 in M.C.O.P.S.R.No. 707 of 1991 on the file of the Motor Accidents Claims Tribunal/District Judge, Pudukkottai, condoning the delay of 213 days in filing the Motor Accident Claim Petition. Since the question involved in both the revisions is one and the same, I posted this revision along with C.R.P.No,1820 of 1992.

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MARUDHU PANDIYAR TRANSPORT CORPORATION Vs. PERUMAL

Referred Judgements :-

JUDGEMENT

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