KAUSHAL JAYENDRA THAKER,J. - (1.) Heard Sri Siddharth, learned counsel for appellant and Sri Avanish Mishra, learned counsel for Insurance Company.
(2.) Appellant-original claimant who had suffered disability due to accident which took place between bus owned by Uttar Pradesh State Road Transport Corporation (hereinafter referred to as "UPSRTC") and the oil tanker owned by respondent no. 3.
(3.) Appeal was filed way back in 1987 but was allotted number in 2012. 36 years have passed after the accident took place. The young man is suffering though has now reached his prime in life;