SHAILENDRA TRIPATHI Vs. DHARMENDRA YADAV

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the Insurance Company and Sri Ojha, learned counsel for the State as Amicus Curiae.

(2.) Amendment, if any, be carried out during the course of day.

(3.) This appeal is at the behest of claimants whose claim petition came to be dismissed by the learned Motor Accident Claims Tribunal (hereinafter referred to as "the Tribunal" holding that as the accident took place on 24.12.2019 and the petition was filed on 20.8.2010, hence, the claim petition was filed beyond six months as per the amended provisions of Section 166 (3) of the Motor Vehicle Act (hereinafter referred to as "the Act") as amended in 2019 and, according to the learned Tribunal, the same provisions were/are in the statute book from 2019.