TULSIRAM Vs. GURBIR SINGH TLP

JUDGEMENT

(1.) THIS order shall also govern the disposal of Misc. Appeal No. 304 of 1983 which the appellants have fiied in relation to the death of their daughter Mamta aged 2 years on identical facts.

(2.) THE present Misc. Appeal Under Section 110-D of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the Act') arises out of the award dated 11-8-1983 passed by the Motor Accident Claims Tribunal Mandleshwar, west Nimar, whereby the claim petition Under Section 110-A of the Act has been dismissed as time barred.

(3.) THE provisions regarding limitation and condonation are embodied in Section 110-A(3) of the Act and are in these terms: Section 110-A(3): No application for compensation under this section shall be entertained unless it is made within six months of the occurrence of the accident: