JODH SINGH Vs. RAVINDER SINGH

JUDGEMENT

(1.) FA . O. Nos. 1044 and 1046 of 1991 are being disposed of by a common judgment as they have arisen out of common award of Motor Accidents Claims Tribunal, Patiala, dated 20. 2. 1991.

(2.) THE Motor Accidents Claims Tribunal, Patiala, vide its award dated 20. 2. 1991 dismissed two claim petitions bearing Nos. 27 (1) and 27 of 1988 filed by Jodh Singh and Shalu Ram, respectively. In both these petitions, the claimants had sought compensation for the injuries suffered by them in the alleged accident. Ag- grieved against the award of Motor Accidents Claims Tribunal, Patiala, the claimants have filed the present appeals praying for setting aside the award of the Tribunal.

(3.) THE counsel for the respondents on the other hand, contend that the Tribunal had given categoric findings that the claimants had not suffered injuries due to rash and negligent driving of Car No. PCP-132 and the car was not involved in the accident dated 30. 6. 1987. It has also been argued that the claim petitions were filed after the expiry of the period of limitation and the Tribunal had not condoned the delay. As such, no interference in the well reasoned findings of the Tribunal is called for.