CHHAYA SHIVHARE Vs. RAVIKANT MISHRA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, arguments are heard finally. This Miscellaneous Appeal at the instance of the appellants/claimants under Sec. 173(1) of the Motor Vehicle Act, 1988 is directed against the impugned award dtd. 5/12/2015 passed in Claim Case No.193/2013 by VIthAdditional Motor Accident Claims Tribunal, Satna (MP).

(2.) Heard on I.A. No.4317 of 2023 - an application under Sec. 5 of the Limitation Act for condonation of delay in presentation of the appeal.

(3.) The appeal is barred by 2552 days i.e. almost 7 years and 3 months.