CHIRANJEEV AHLUWALIA Vs. J.S.DHILLON

JUDGEMENT

(1.) The present appeal has been filed against the award dtd. 7/2/2014 passed by Motor Accidents Claims Tribunal, Chandigarh (hereinafter referred to as the 'Tribunal').

(2.) The appeal is accompanied by an application under Sec. 5 of the Limitation Act for condonation of delay of 850 days in filing the appeal. Earlier application was filed without giving any details by simply stating the reason that after the decision of the claim petition, the appellant was again admitted in the hospital and was operated, there was huge medical expenditure incurred on the treatment of the appellant. Applicant consulted the counsel about filing of appeal by that time a delay of 850 days in filing the appeal had occurred.

(3.) Therefore, the present application has been filed. In the present application, the reasons mentioned are reproduced below :-