- (1.) CM No.8402-CII of 2013 Heard. Keeping in view the circumstances explained in the application, there are sufficient grounds to condon e the delay. Delay of 639 days in filing the appeal is condoned. CM allowed. Main Appeal
(2.) The instant appeal has been preferred by the appell ants- owner, challenging the impugned Award dated 25.03.2 011, passed by the learned Motor Accident Claims Tribunal, Bhiw ani, (for short, 'the Tribunal').
(3.) The learned counsel for the appellant-owner contends that the appellant possess valid route permit to ply the vehicle, which was taken into possession by the police in ca se FIR No.220 dated 01.10.2009, P.S. Manesar, and while submitting report under Section 173 of the Code of Criminal Procedure, the Police attached the permit with judicial file. The learned counsel further contend that as the claim proceedings were not in the knowl edge of the owner and the driver so they could not produce the route permit.;