ASHA RAM Vs. HAKAM RAJ

JUDGEMENT

(1.) This appeal, under section 173 of the Motor Vehicles Act, 1988, is directed against the award dated 8.1.1996, of the learned Motor Accidents Claims Tribunal, Sawaimadhopur, in Civil Misc. Case No. 41 of 1994.

(2.) In the motor vehicle accident took place on 27.8.1990, the claimant-appellant sustained 13 injuries. He filed the claim petition before the learned Tribunal on 16.3.1994. Along with the claim petition he filed an application under section 5 of the Limitation Act.

(3.) Learned Tribunal under the impugned award, dismissed the claim petition of claimant-appellant only on the ground that it is barred by limitation, hence this appeal.