GURJASHANJEET SINGH AND ORS. Vs. AMANDEEP SINGH

JUDGEMENT

(1.) CM-26719-CII-2014 This is an application under Sec. 5 of the Limitation Act for condonation of delay of 480 days in filing of the appeal.

(2.) Heard.

(3.) For the reasons mentioned in the application, the same stands allowed and delay of 480 days in filing of the appeal is condoned. FAO-9653-2014(O&M) On account of death of Inderpreet Singh Sidhu in a road side accident, his legal representatives, namely, Sh.Gurjashanjeet Singh - father, aged about 50 years, Smt.Karamjeet Kaur - mother, aged about 48 years and Ms.Navpreet Kaur - sister, aged about 20 years had brought a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 against the respondent i.e. Amandeep Singh - driver and owner of tractor trolley having registration No.PB-65K-5099(hereinafter referred to as the offending vehicle), claiming compensation to the tune of Rs.50.00 lacs with interest and cost.