Supreme Court of India
Prakash And Anr. vs Managing Director, K.S.R.T.C. And Ors. on 13 January, 2000
Equivalent citations: 2000ACJ954, JT2000(1)SC183, (2000)9SCC446, AIR 2000 SUPREME COURT 3419, 2000 AIR SCW 1886, 2001 SCC (CRI) 466, (2000) 1 JT 183 (SC), (2000) 2 ACJ 954, (2000) 1 TAC 402, (2000) 1 ALL WC 808, (2000) 1 ACC 554, (2000) 4 SUPREME 663, (2000) 1 CIVILCOURTC 358, (1999) 3 RAJ LW 1377, (1999) 2 RAJ LR 471, (1999) 3 WLC (RAJ) 625, (2000) 3 CURCC 18
Bench: K.T. Thomas, M.B. Shah
ORDER
1. This is a case where the petitioners claimed Rs. 1,06,000/- as compensation awardable to them in respect of a motor accident in which brother of the petitioners died. That amount was granted by the Motor Accident Claims Tribunal. Dissatisfied with the amount awarded, petitioners filed an appeal before the High Court but the High Court found that the appeal was barred by limitation and there was no explanation for an inordinate delay of 416 days. Consequently, the appeal was dismissed. It is against the said order that this SLP has been filed.
2. Learned Counsel contended that petitioners are entitled to ask more amount than what they claimed in the Motor Accident Claims Tribunal. That question of law is left open.
3. All the same, we are not inclined to interfere with the impugned order which found no adequate reason for condoning the delay of 416 days. The SLP is accordingly dismissed.