P.K.LOHRA,J. - (1.) These sixteen appeals are filed by appellant-claimants under Section 173 of the Motor Vehicles Act, 1988 (for short, 'Act of 1988') seeking enhancement in the quantum of compensation determined and awarded by the Motor Accident Claims Tribunal (for short, learned Tribunal').
(2.) Out of these sixteen appeals, fifteen are barred by limitation of different duration but for CMA No.2232/15. The appeals are pending since 2015, but in 15 appeals, which are barred by limitation, application for condonation of delay under Section 5 of the Limitation Act has not been filed. Office has pointed out many defects in most of the appeals but the foremost common defect in all these appeals is that counsels representing the cause of the appellants have not filed duly signed Vakalatnama/Power of the respective appellant/s. Details about all the appeals are mentioned as infra: JUDGEMENT_158_LAWS(RAJ)3_2017_1.html
(3.) Today, all these matters are listed in Defect Cases category and when the matters are called out, no one has appeared for the appellants. It is really strange that all these appeals are lying in defect side for last more than a year and no endeavour is made to cure the defects including the defect of non-submission of Vakalatnama as well as the filing of application for condonation of delay in respect of appeals which are presented after expiry of the period of limitation.;