UNION OF INDIA Vs. ASHOKKUMAR

JUDGEMENT

(1.) The respondent filed a claim petition before the Motor Accidental Claims Tribunal on 10-8-1994, in which he submitted that while he was going on a scooter on 6-8-1993 he was hit by a Vehicle owned by B.S.F. and he sustained injuries. Along with his claim petition he filed an application for condonation of delay.

(2.) The accident has taken place on 6-8-1993 and claim petition was filed on 10-8-1994 along with an application for condonation of delay. This application was decided by the learned Tribunal.

(3.) Sub-section(3) of Section 166 of the Motor Vehicles Act, before the amendment of Section 166, provided as under :-"No application for such compensation shall be entertained unless it is made within six months from the date of occurrence, provided that the Claims Tribunal may entertain an application after the expiry of the said period of six months but not later then 12 months, if it is satisfied that the applicant was prevented by sufficient cause from making application in time. "