NATIONAL INSURANCE CO LTD Vs. BHOLA SAH

JUDGEMENT

(1.) HEARD the parties.

(2.) THE Insurance Company has preferred this appeal against the order of the Claims Tribunal granting Rs.50,000/ - as interim compensation in terms of Section 140 of the Motor Vehicles Act.

(3.) LEARNED counsel for the appellant contends that the claim application is itself barred by limitation since it was filed after more than 2 1/2 years of the accident on 8.8.1992. According to Section 166 (3) of the Act before amendment of the Act, the claim case could be preferred within one year of the accident and the court has no power to extend that period. However, after amendment of the Act, no limitation is prescribed. This contention cannot be accepted because after amendment there is no limitation for filing claim.