SUSHIL KUMAR Vs. MAHINDER ARORA AND OTHERS

JUDGEMENT

(1.) Cm No. 20632-CII of 2015

(2.) In view of averments made in the application and arguments advanced by counsel for the applicant, application is allowed and delay of 85 days in filing the appeal stands condoned.

(3.) The present appeal directs challenge against award dated 9.2.2015 passed by the Motor Accidents Claims Tribunal (Fast Track Court), Bathinda whereby the application under Section 166 of the Motor Vehicles Act, 1988 (in short "the Act") filed by injured Sushil Kumar was ordered to be dismissed in view of findings on issue No. 1.