SUGUNAMMA T Vs. CH KANAKAIAH

JUDGEMENT

(1.) This is an appeal against the order passed by the Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Adilabad, in C.F.R. No.5431/1992 in Unregistered M.V.O.P. dated 17-2-1992, whereby the application of the appellants under Section 140 of the Motor Vehicles Act has been dismissed as barred by limitation.

(2.) The facts of the case giving rise to this appeal, in brief, are that the husband of the 1st appellant and the father of the 2nd appellant died in a motor accident on 9-4-1990. The application for compensation on no fault basis was filed on 26-11-1991. The Tribunal rejected the application as barred by limitation on the authority of Vinod Gurudas Raikar vs. National Insurance Co. Ltd. and others.

(3.) This order has been challenged in this appeal.