RAJIB BHATTACHARJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Chakraborty, the learned counsel appearing on behalf of the petitioner and Mr. K.N. Bhattacharjee, the learned Senior Central Government Standing Counsel appearing on behalf of the respondents.

(2.) The petitioner herein filed an application claiming compensation for the death of his predecessor who died on 12.8.1987 in a motor accident. The said claim petition was filed on 31.8.1996 with an application for condonation of delay in filing the claim petition before the Member, Motor Accidents Claims Tribunal, North Tripura, Kailashahar. The same was registered as Title Suit (MACT) No. 18 of 1996.

(3.) After hearing the petitioner, the learned Member, Motor Accidents Claims Tribunal rejected the application for condonation vide his order dated 24.5.1997 holding that the condonation application is barred by limitation and as such not maintainable as no ground for delay was given. The petitioner has come to this court challenging the aforesaid order of the Member, Motor Accidents Claims Tribunal by filing the present petition under section 115 of Civil Procedure Code.