SAMLA DEVI MISHRA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Petitioners have invoked writ jurisdiction of this Court challenging the order dated 19.5.2012 of the Motor Accident Claims Tribunal rejecting their application under Section 5 of the Indian Limitation Act to condone the delay in filing the claim petition.

(2.) One Ram Lakhan Misra, husband of petitioner No. 1 and the father of petitioner Nos. 2 and 3 died in a motor accident on 5.11.1988. Petitioners preferred the Motor Accident Claim Petition in February 2005 along with an application to condone the delay in filing the claim petition. The application has been rejected.

(3.) The rejection is being impugned herein.