CHANDI RAM Vs. MOHINDER MASIH

JUDGEMENT

(1.) CM No.7922 -CII of 2013

(2.) COUNSEL for the applicant -appellant argued that the Motor Vehicles Act is a beneficial legislation and some solace is there for the families of the victims when they get compensation in terms of money.

(3.) COUNSEL for the other side, however, pointed out that such ground is taken almost in every appeal where there is delay and the reason not being cogent, the application should be dismissed.