RAM KUMAR Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present application has been filed under Sec. 5 of the Limitation Act on behalf of the appellant seeking condonation of delay of 3738 days in filing the appeal.

(2.) By way of the present appeal filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter, referred to as the 'MV Act ') read with Order 43 CPC, the appellant, who is the owner of the offending vehicle, has sought the following reliefs:-

(3.) Brief facts of the case, as noted by the Tribunal in the impugned order, are as follows:-