SADARAM Vs. AKAY KUMAR

JUDGEMENT

(1.) THEY are heard.

(2.) THIS revision is directed against the order dated 5.8.1993 passed by the Second Motor Accident Claims Tribunal, Raipur in Claim Case No. 12/92 dismissing the application under Section 5 of the Limitation Act for condonation of delay in filing the claim case.

(3.) THE learned Claims Tribunal dismissed the application for condonation of delay holding that the ignorance of law is not excuse and sufficient cause was not made out for condonation of delay in absence of any medical certificate filed with the limitation petition.