- (1.) HEARD counsel for ap pellants.
(2.) THIS F. A. F. O, is directed against the impugned order dated 4- 5-1993 passed by the Motor Accident Claims Tribunal, Mathura rejecting the application of the appellants for condonation of delay in filing the claim petition. The appellants filed claim petition for compensation on account of death of Vikram Singh in a fatal accident on 5-11-1990 sub section (3) of Section 166 of the Motor Vehicles Act (briefly the Act) was deleted with effect from 14-11-1994 by Act No. 54 of 1994. Before the deletion, sub-sec tion (3) was as follows: - "no application for such compensation shall be entertained unless it is made within six months of the occurrence of the accident Provided that the Claims Tribunal may entertain the application after the expiry of the said period of sk months but not later than twelve months if it is satisfied that the applicant was prevented by sufficient cause from making the application in time. " On account of omission of sub-sec tion (3) the counsel for the claimants urged before the Claims Tribunal that the limita tion having been deleted, the claim petition could not be said to be barred by limitation. Such plea was rejected by the Claims Tribunal observing as follows: ". . . . . . . . . . This argument is not tenable in area of the scheme of the Act, I find that the Tribunal cannot entertain a petition presented after the expiry of 12 months from the date of the accident. This provision restricts the power of the Tribunal to entertain a petition even on the investigation oc currence of the accident. "
(3.) THIS question came up for con sideration before the Apex Court in Dhenna Lal v. D. P. Vijayvarigiya and others JT 1996 (5) SC 601. In this case the Court held that the effect of the Amending Act is that w. e. f. 14-11-1994 there is no limitation for filing claims before the Tribunal in respect of any accident. The Court then continued to ob serve in para 7 at page 604 as under: - ". . . . . . . . . . . . . . . . From the amending Act it does not appear that the said sub- section (3) has been deleted retrospectively. But at the same time there is noth ing in the amending Act to show that benefit of deletion of sub-section (3) of Section 166 is not to be extended to pending claim petitions where is plea of limitation has been raised. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . whether a claim petition filed after 14- 11-1994 can be rejected by the Tribunal on the ground of limitation saying that the period of twelve months which had been prescribed when sub- section (3) of Section 166 was in force having expired the right to prefer, the claim petition had been extinguished and shall not be revived after deletion of sub- section (3) of Section 166 w. e. f. 14-11-94. According to us the answer should be in negative when sub- section (3) of Section 166 has been omitted, then the Tribunal has to entertain a claim petition without taking note of the date on which such accident had taken place. The claim petitions cannot be thrown out on the ground that such claim petitions were barred by time when sub section (3) of Section 166 was in force. ";