WAMAN Vs. M.P.S.R.T.C.

JUDGEMENT

(1.) THIS Order shall also dispose of Civil Revision No. 407/93 Woman Rao v. M.P. S.R.T.C. and Ors. C.r. No. 408/93 Leelabai v. M.P.S.R.T.C. and Ors. and C.R. No. 409/93 Muktabai v. M.P.S.R.T.C. and Ors.

(2.) IN this revision petition, as also in the aforesaid three revision petitions, the order passed by the Member, Motor Accidents Claims Tribunal, Shajapur refusing the interim award, is under challenge.

(3.) THE aforesaid revision petition is barred by time as there is delay of 122 days in presentation of the same. C.R. No. 408/93 is barred by time as it is filed after 108 days from the date of the expiry of the time prescribed for such revisions. C.R. No. 409/90 is barred by time as it is presented after 113 days and C.R. No. 407/93 is also barred by time as it is presented after 122 days.