GAYA DIN Vs. U P STATE

JUDGEMENT

(1.) Goya Din is the appellant in this case. The respondent is the U.P. State Road Transport Corporation.

(2.) The appellant was crushed by a bus belonging to;the Corporation on April 10, 1974, at about 3 p. m. and as a consequence of the accident one of his legs had to be amputated at S. R. N. Hospital, Allahabad.

(3.) The appellant is a vendor of milk, curd and ghee, and is a resident of village Ratiyahi, P. S. Therewai, district Allahabad. He moved an application under Sections 110A of the Motor Vehicles Act, 1939, claiming compensation amounting to Rs. 52,500. The application was filed much beyond six months which is the limitation period for filing a claim petition. The appellant also claimed the benefit of the provisions of Sections 110A of the Act which authorises the Claims Tribunal to entertain a claim petition if it is satisfied that the applicant was prevented by sufficient cause from making an application in time. This application of the appellant has been dismissed. It is against this order dismissing the application and the consequential order dismissing the claim petition that this appeal has been filed.