AMARJEET CHAUDHARY, J. - (1.) THIS appeal has been filed by Jagvir Singh minor through Pritam Singh against the order of Motor Accident Claims Tribunal, Ludhiana, dated 17.5.1986, dismissing the application under Section 5 of the Limitation Act for condo nation of delay in filing the petition.
(2.) THE appellant filed a claim petition under Section 110-A of the Motor Vehicles Act and also an application under Section 5 of the Limitation Act for condo nation of delay in filing the petition. The Motor Accident Claims Tribunal dismissed the application under Section 5 of the Limitation Act by holding that there was no sufficient ground for condo nation of delay in filing the claim petition under Section 110A of the Motor Vehicles Act. The order of the Tribunal has been assailed on the short ground that there were sufficient grounds for condo nation of delay in filing the claim petition and that limitation does not run against the minor.
(3.) I have considered the submissions made at the Bar and perused the paper book.;