UNION OF INDIA AND ORS Vs. GULAB DIN

JUDGEMENT

(1.) I have gone through the limitation petition and am of the considered view that appellant has carved out a case for condoning the delay which has crept in filling the appeal. Accordingly, the delay is condoned. Appeal is taken on board. CIMA No. 498/2009

(2.) Issue notice Mr. K.C. Sharma, advocate, waived notice. Having regard to the nature of controversy involved in the matter, I deem it proper to dispose of the appeal itself.

(3.) Briefly stated, this appeal is directed against the Award dated 31st March, 2007, passed by the Motor Accidents Claims Tribunal, Udhampur, (for short as Tribunal) in a claim petition titled Gulab Din v. Union of India (for short as Award) read with the order dated 4th July, 2009, by Virtue of which the application for setting aside the ex parte award was dismissed.