KUM. JYOTI MANOHAR SHETYE Vs. AHSOK JAGANNATH POWAR

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India raises the issue of the contours of the power of the Tribunal constituted under the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') to entertain a claim for compensation preferred beyond the period of limitation stipulated by Sub section (3) of Section 166 of the Act, which came to be omitted with effect from 14th November, 1994.

(2.) The aforesaid issue arises in the backdrop of the following facts:

(3.) Respondent no.3 ? Insurer, who had contested the application before the learned Member, MACT, Kolhapur, did not turn up despite service of notice.