NARGIS Vs. KARAN SINGH

JUDGEMENT

(1.) All these appeals preferred by claimants involve common question of law, hence are disposed off by present order.

(2.) C.M.A.Nos. 1815/2006 to 1819/2006 are 182 days' time barred and for condonation of the delay, application under Section 5 of Limitation Act has also been filed. Since appeals, have been heard on merits for a limited controversy raised, the delay in the interest of justice is condoned.

(3.) Claimants in their respective claim petitions filed under Section 166 of Motor Vehicles Act, 1988 ("Act, 1988") claimed compensation either on account of death of their wards or they themselves were bodily injured; and learned Tribunal awarded compensation in their favour. Either of parties has not questioned amount of compensation awarded by learned Tribunal under impugned awards.