RAMBETI Vs. MAHESH SINGH YADAV

JUDGEMENT

(1.) I.A. No. 738 of 2019, an application under Sec. 5 of Limitation Act, is taken up, considered and allowed for the reasons mentioned therein. The delay of 42 days in filing this appeal is hereby condoned. Present miscellaneous appeal has been filed assailing the award dtd. 29/9/2018 passed by First Motor Accident Claims Tribunal, Gwalior in Claim Case No.255/2017.

(2.) The facts in brief to decide the appeal are that present appellant / claimant filed a claim petition before learned claims tribunal for grant of compensation on account of injuries suffered by him in a motor accident occurred on 16/2/2016 involving loading dumper bearing registration No. MP07 GA 2675.

(3.) Respondents No. 1 and 2 Driver and Owner of the offending vehicle filed their written statement and denied the allegations made in the claim petition.