- (1.) THE appellant claimant has preferred this appeal under Section 173 of the Motor Vehicles Act 1988 (for short, 'the Act of 1988'), for enhancement of quantum of compensation awarded by the learned Motor Accident Claims Tribunal, Sirohi (for short, 'the learned Tribunal') vide its award dated 2nd of February 2009.
(2.) THE appeal has been preferred after inordinate delay of 565 days and for seeking condonation of delay the appellant has laid an application under Section 5 of the Limitation Act. The application for condonation of delay is absolutely vague, cryptic and unspecific, and the appellant has not made any endeavor to explain cause of delay much less sufficient cause. Admittedly, the impugned award was made on 2nd of February 2009 and uptil May 2010 the appellant has not even bothered for obtaining certified copy After obtaining certified copy on 15th of May of the award. 2010, for six long months the appellant waited without any rhyme or reason, and the appeal was presented before this Court on 19th of November 2010. The chronological events for explaining delay, as mentioned in the application, are bereft of material particulars and not at all convincing. The legislature in its wisdom has conferred discretion on the appellate Court to condone delay if sufficient cause is shown, and the word, "sufficient cause" envisaged under Section 5 are to be construed liberally. However, if a total apathy and callousness on part of a litigant is clearly apparent, the Court is not obliged to exercise its discretion to condone the delay. If sufficient cause can be construed in such a liberal way, then it will render the very provision of condonation of delay nugatory.
(3.) THE law of limitation is based on the maxim "interest reipublicae ut sit finis litium". While construing the meaning, scope and rationale law of limitation, and exercising the discretionary power of the appellate Court under Section 5 of the Limitation Act, the Apex Court in case of Pundlik Jalam Patil (D) by Lrs. Vs Executive Engineer, Jalgaon Medium Project & Anr., has made following observations in Para 26 to 30: 26. Basically the laws of Limitation are founded on public policy. In Halsbury's Laws of England, 4th Ed., Vol.28, p.266, Para 605, the policy of the Limitation Acts is laid down as follows: "605. Policy of Limitation Act. The courts have expressed at least three different reasons supporting the existence of statutes of limitation, namely, (1) that long dormant claims have more of cruelty than justice in them, (2) that a defendant might have lost the evidence to dispute the stale claim, and (3) that persons with good causes of actions should pursue them with reasonable diligence." 27. Statutes of limitation are sometimes described as "statutes of peace". An unlimited and perpetual threat of limitation creates insecurity and uncertainty; some kind of limitation is essential for public order. This court in Rajender Singh v. Santa Singh has observed : (SCC p.71, para 18) "18. The object of law of Limitation is to prevent disturbance and deprivation of what may have been acquired in equity and justice by long enjoyment or what may have been lost by a party's own inaction, negligence or laches" 28. In Trilokchand Motichand v. H.B. Munshi this court observed that this principle is based on the maxim "interest republicae ut sit finis litum", that is, the interest of the State requires that there should be end to litigation but at the same time laws of Limitation are a means to ensure private justice suppressing fraud and perjury, quickening diligence and preventing oppression. 29. It needs no restatement at our hands that the object for fixing time limit for litigation is based on public policy fixing a lifespan for legal remedy for the purpose of general welfare. They are meant to see that the parties do not resort to dilatory tactics but avail their legal remedies promptly. Salmond in his jurisprudence states that the laws come to the assistance of the vigilant and not of the sleepy. 30. Public interest undoubtedly is a paramount consideration in exercising the courts' discretion wherever conferred upon it by the relevant statutes. Pursuing stale claims and multiplicity of proceedings in no manner subserves public interest. Prompt and timely payment of compensation to the landlosers facilitating their rehabilitation/resettlement is equally an integral part of public policy. Public interest demands that the State or the beneficiary of acquisition, as the case may be, should not be allowed to indulge in any act to unsettle the settled legal rights accrued in law by resorting to avoidable litigation unless the claimants are guilty of deriving benefit to which they are otherwise not entitled, in any fraudulent manner. One should not forget the basic fact that what is acquired is not the land but the livelihood of the landlosers. These public interest parameters ought to be kept in mind by the courts while exercising the discretion dealing with the application filed under Section 5 of the Limitation Act. Dragging the landlosers to courts of law years after the termination of legal proceedings would not serve any public interest. Settled rights cannot be lightly interfered with by condoning inordinate delay without there being any proper explanation of such delay on the ground of involvement of public revenue. It serves no public interest. ;