NARESH KUMAR SHARMA Vs. SMT. ANARKALI AND OTHERS

JUDGEMENT

(1.) THIS appeal by the owner of the offending car against the award dated 22.3.2011 passed by learned Motor Accidents Claims Tribunal, Chandigarh (for short, "the Tribunal") has been brought with an application under section 5 of the Limitation Act seeking condonation of delay of 793 days in filing the appeal The impugned award was passed by learned Tribunal on 22.3.2 011. Respondents No. 3 to 7 had already filed an appeal bearing FAO No. 4355 of 2011 pending for hearing on 16.8.2013. The present appeal was not filed within the period of 90 days, prescribed as limitation for the same, because the appellant is a man of little resources and he could not arrange money to file the appeal. He also had to make arrangement for Rs. 25,000/ - to comply with the provisions of section 173 of the Motor Vehicles Act, 1988 [for short, "the Act"] and also to arrange fee for the counsel. After making arrangements for the same, he approached the office of a lawyer and was advised to file a counter -claim in the appeal filed by the claimants. Thus, he waited for the notice in the appeal filed by the claimants. He rushed to file this appeal only when notice of the appeal was received by him and thus, a delay of 793 days had occurred. It is claimed that wrong advice was given to him and for that reason, the filing of the appeal got delayed by 793 days. He has further submitted that the delay is bona fide and deserves to be condoned. The application is supported by an affidavit of the appellant.

(2.) LEARNED counsel for the appellant has made submissions based on the averments contained in the application and has prayed for condonation of delay.

(3.) FOR all these reasons, I find that the application contained allegations are indefinite and vague and they do not inspire confidence. Hence, I dismiss the application. In view of the aforesaid discussion, the appeal being barred by limitation is dismissed.