CHAINARAM Vs. KHUMAN SINGH

JUDGEMENT

(1.) The present appeal has been filed by the owner of the vehicle in question against the judgment and award dtd. 13/11/2013 passed by Motor Accident Claims Tribunal, Barmer in Civil Misc. (MACT) Case No.175/2012 whereby while awarding the compensation in favour of the claimant, the learned Tribunal exonerated the Insurance Company as the vehicle in question did not have a valid permit. However, the learned Tribunal passed a direction to 'Pay and Recover' which is under challenge in the present appeal.

(2.) The appeal is reported to be barred by 2562 days.

(3.) An application under Sec. 5 of the Limitation Act has been filed for condonation of the said delay.