- (1.) Heard learned counsel for applicant-appellant and perused the record.
(2.) This appeal under Section 173 of Motor Vehicles Act, 1988 has been filed with a delay of two years and seven days.
(3.) Appellant before Court below has claimed to be Supervisor but in order to explain reason for delay in filing this highly belated appeal it is stated in affidavit accompanying delay condonation application filed under Section 5 of Limitation Act, 1963 (hereinafter referred to as "Act, 1963") that he is an illiterate person and was not informed about judgment but it is only in first week of August his counsel met and told about the order passed by Court below and also that it is appealable.;