- (1.) Heard learned counsel on application filed by the appellants under Section 5 of the Limitation Act. This appeal is reported barred by 949 days. The impugned judgment was passed by the Motor Accident Claims Tribunal, Bhilwara on 27.4.2011, whereby the award has inter-alia been passed against the appellant.
(2.) The only reason indicated in the application which is supported by the affidavit of power of attorney holder of appellant No.1 Company is as under:- "4. That appellants belonging to rural area and appellant No.2 is driver and for work he is regularly going outside of Bhilwara for supply of goods of appellant No.1 and both appellants were not aware of limitation of filing appeal within time."
(3.) It would be noticed that the appellants in the present appeal are M/s Sangam Spinners, which is owner of the bus and Vijay Kumar driver of the bus. The document filed alongwith the application under Order XLI, Rule 27 CPC filed by the appellant indicates that the appellant -M/s Sangam Spinners is a division of Sangam (India) Limited, which appears to be a company incorporated under the provisions of the Companies Act, 1956.;