JITU RAM Vs. JOGESH YADAV

JUDGEMENT

(1.) Appellants are the claimants and are aggrieved by the judgment passed in Motor Accident Claim Case No.86/2022 dtd. 28/3/2023 whereby and whereunder the claim case has been dismissed by the learned Tribunal on the ground that the case was barred by limitation.

(2.) From the perusal of the impugned order, it appears that the accident took place on 2/6/2018 and the claim application was filed on 26/7/2022 and since there was a delay of 1335 days which was barred by the 2019 amendment, wherein the period of limitation of six months has only been allowed for preferring the claim application.

(3.) Heard both sides.