SHIV SHANKER SINGH Vs. BHAGWATI PRASAD AND ANOTHER

JUDGEMENT

(1.) Heard learned Counsel for the appellant.

(2.) The instant appeal arises out of the judgment and order dated 30.3.2018 passed by the Motor Accident Claims Tribunal/District Judge, Lucknow, whereby the claim petition no. 700 of 2015 preferred by Shiv Shanker Singh-Appellant claiming compensation in respect of the accident said to have occurred on 4.6.2014 at about 9 PM, has been dismissed.

(3.) There is delay in filing the present appeal and as such an application for condonation of delay in filing the Appeal has been preferred by the appellant. We have gone through the said application and the affidavit filed in support thereof and found that the delay have not been sufficiently explained. However, on due consideration, the delay in filing the appeal is condoned and now, we proceed to examine the correctness of the judgment under challenge.