JYOTI Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL/PRESIDING OFFICER

JUDGEMENT

(1.) Heard Sri Ram Singh the counsel for the petitioner.

(2.) The present petition has been filed by the petitioner challenging the order dtd. 27/1/2023 whereby the claim petition filed by the petitioner under Sec. 166 of the Motor Vehicles Act, 1988 has been dismissed as being beyond the limitation prescribed under Sec. 166 (3) of the Motor Vehicles Act, 1988 as amended with effect from 1/4/2022.

(3.) The facts, in brief, are that the legal heirs of Late Chetan Kumar filed a petition under Sec. 166 of the Motor Vehicles Act claiming compensation on account of the death of Late Chetan Kumar in a motor accident on 1/5/2022. The said claim petition was filed on 27/1/2023. As the same was beyond the limitation of six months prescribed under sec. 166 (3) of the Act, the same was dismissed by means of the impugned order.