ARJUN CHARAN PATNAIK Vs. RAMESH CHANDRA MISRA

JUDGEMENT

(1.) Injured is the appellant in this appeal under Sec. 110 -D of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the Act').

(2.) GRIEVANCE of the appellant is that the Tribunal while accepting the injuries sustained by the appellant being dashed by the Scooter registered ORD 1782 by respondent No. 1 which was insured with respondent No. 2, rejected the claim under Section 110 -A of the Act on the ground of being barred by limitation. Respondent No. 1 who had no occasion to prefer appeal against rejection of the claim challenged the finding of the Tribunal in this appeal about his causing the accident

(3.) RESPONDENT Nos. 1 and 2 while not disputing the injuries and their effect on the appellant dented the accident to have been caused by respondent No. 1. Respondent No. 3 made similar assertion. All the respondents challenged the claim being barred by limitation.