LAWS(P&H)-2013-8-856

JAGJIWAN SINGH Vs. RANJIT SINGH AND ORS.

Decided On August 22, 2013
JAGJIWAN SINGH Appellant
V/S
Ranjit Singh And Ors. Respondents

JUDGEMENT

(1.) THIS is an application under section 5 of the Limitation Act for condonation of delay of 208 days in filing the appeal. The applicant -appellant has claimed in the application that he has been disabled to the extent of 60% and though he had obtained copy of the award, he misplaced the same and could not file the appeal in time. The application has been opposed by respondent No. 3.

(2.) THIS is an appeal of the injured -claimant Jagjiwan Singh for enhancement of compensation. He had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs. 15,00,000/ - for the injuries he suffered in a road side accident that took place on 09.10.2006. Learned Motor Accidents Claims Tribunal, Sangrur (for short 'the Tribunal') vide award dated 31.01.2011 has allowed the claim petition in a sum of Rs. 3,00,000/ -.

(3.) THE claimant having met with a road side accident on 09.10.2006, suffered injuries on account of which his left lower limb was amputated above the knee joint. He has suffered 60% disability. His age is 35 years and he would suffer with after effects of the accident through out his life.