UNION OF INDIA Vs. KUNJALATA SUT

JUDGEMENT

(1.) HEARD Ms. M. Bhattacharjee, learned counsel for the applicants/appellants.

(2.) THIS appeal is filed under Section 173 of the Motor Vehicles Act, 1988 by Union of India (non applicant of MAC Case No. 20/2010) against the award dated 31.8.2012 passed in the aforesaid MAC Case by the Member, MACT -cum -Addl. District Judge, FTC, Biswanath Chariali.

(3.) THIS is an application filed by the applicant/appellant (Union of India) under section 5 of the Limitation Act for condonation of delay in filing appeal. According to the appellants, the delay in filing appeal is of 251 days.