ORIENTAL INSURANCE CO. Vs. MOTOR ACCIDENTS CLAIMS TRIBUNAL

JUDGEMENT

(1.) Heard Sri Arun Kumar Shukla, learned counsel for the petitioner.

(2.) By means of this petition filed under Sec. 226 of the Constitution of India, the petitioner has questioned the order dtd. 18/5/2024 passed by Motor Accident Claim Tribunal, Muzaffarnagar in Misc. Case No.728 of 2022 titled as 'Pramod Vs. Irshad and others' (MACP No.225 of 2024).

(3.) Learned counsel for the petitioner submits that learned Presiding Officer has entertained the MACP, which according to the petitioner, was barred by time as the same was beyond the limitation of 6 months prescribed under Sec. 166(3) of the Motor Vehicles Act.