S. TARLOCHAN SINGH Vs. RAJA BEGUM

JUDGEMENT

(1.) This order shall dispose of the application seeking condonation of delay in filing an appeal against the award dtd. 23/8/2008 ( hereinafter 'impugned award') passed by the Motor Accident Claims Tribunal, Ramban (hereinafter 'Tribunal') being File No. 2/C titled as Raja Begum vs. Mohd Latif and others.

(2.) The facts those emerge from the perusal of the case are that an award/judgment came to be passed by the Tribunal on 23/8/2008, against the applicant herein being respondent No. 2 in the claim petition.

(3.) It is stated that applicant was not having any knowledge with regard to the filling of the aforesaid claim petition before the Tribunal, as no service has been effected upon him in the said claim petition. It is stated that Tribunal without effecting service upon him has passed the impugned award by virtue of which he has been directed to satisfy the award amount i.e., Rs.3,22,000.00 along with interest @ 7.5 % p. a.