KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE claimants had filed claim petition under Section 166 of the Motor Vehicles Act alongwith an application under Section 5 of the Limitation Act. The Motor, Accident Claims Tribunal, Amritsar vide its order dated 4.9.1992 dismissed the claim petition as well as application after recording a finding that the claim petition as well as application after recording a finding that the claim petition was barred by one year and three months.

(2.) DISSATISFIED with the award, the claimants have filed the appeal and also an application under Section 140 of the Motor Vehicles Act 1988 for rent of no fault compensation.

(3.) AFTER hearing learned counsel for the parties, this appeal is partly allowed following the ratio of law laid down in Ram Piyari v. Punjab State Co -op. Milk Federation, Bhatinda and Anr. wherein it was held that there was no period of limitation provided under the Act for preferring an application for compensation on account of 'no fault liability'.