BHARTI MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against order dated 27.11.1993 of the respondent No. 2, the Motor Accidents Claims Tribunal-cum-Additional District Judge, Pakur, rejecting the application of the petitioner under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') on the ground of limitation.

(2.) It appears that Subhas Mandal, husband, of the petitioner, died in a motor accident on 6.1.1989. She filed an application for compensation under section 166 of the Act before the respondent No. 2, which was rejected on the ground of limitation on 27.11.1993. Feeling aggrieved she has approached this court under Article 226 of the Constitution.

(3.) Heard the learned counsel for the parties and perused the record.