NEW INDIA ASSURANCE CO LTD Vs. AMANNA

JUDGEMENT

(1.) THIS revision application is directed against the order dated 12. 8. 1994 passed by the VIth Addl. Motor Accidents Claims Tribunal, Durg, in Claim Case No. 14 of 1993 whereby he allowed the application under Section 5 of the Limitation Act and condoned the delay of two years and one month in preferring the claim case for awarding compensation to the non-applicants on account of death of Surya Karayan who died in motor accident on 30. 6. 1991.

(2.) IT may be relevant here to mention the provisions of Sub-section (3) of Section 166 of the Motor Vehicles Act, 1988, which read as follows: No application for such compensation shall be entertained unless it is made within six months of the occurrence of the accident:

(3.) IT is obvious that the claim case cannot be preferred later than 12 months from the date of the accident,