JANKIBAI Vs. SATISH CHANDRA

JUDGEMENT

(1.) THIS order shall also govern the disposal of M. A. No. 1062/2002 and M. A. No. 1063/02. All the appeals are arising out of Claim Case No. 19/2001, Claim Case No. 20/2001 and Claim Case No. 21/2001, which has been disposed of by the common order dated 1-3-2002 passed by 6th MACT, Indore.

(2.) SHORT facts of the case are that on 30-4-1979 accident took place between Matador No. CPF 9856 and MPSRTC's Bus No. CPE 8842, in which the deceased Rajendra Kumar s/o Bikalal, Mulchand Sharma s/o Radheshyam, Ramjilal Sharma s/o Radheshyam, all the members of one family passed away. At the relevant time the Bus No. CPE 8842 was owned by respondent No. 4 and Matador No. CPF 9856 was driven by respondent No. 2 owned by respondent No. 1 and insured with respondent No. 3.

(3.) CLAIM petitions were filed before the learned Claim Tribunal on 22-1-2001, i. e. , roughly after expiry of 22 years. The claim petitions were challenged by the respondents on the ground of limitation. By the impugned order learned Tribunal dismissed the claim petition. Being aggrieved by the impugned order the present appeals have been filed.