ASSAM STATE TRANSPORT CORPORATION Vs. BIMALA DEVI

JUDGEMENT

(1.) This appeal by the Assam State Transport Corporation is directed against the judgment and award dated 2,5.95 passed by the Motor Accident Claims Tribunal, Dibrugarh in MAC Case No. 7/88 (hereby awarding an amount of Rs, 2,55,000/- as compensation lo the claimant with interest @ 12% per annum from 17.2.88 until realisation of the entire amount of compensation.

(2.) The appeal is barred by 555 days. Howsoever, liberally construed, justice oriented approach propounded by the Apex Court in Collector, Land Acquisition, Anantnag Vs. Must Katiji, AIR 1987 SC 1353, no ground is made out for condonation of this extra ordinary delay, even a case has now been sought lo be made out,

(3.) The accident took place on 17.11.87 when deceased Om Prakash was driving his Ambassador car towards Duliajan the State Transport Bus being driven at an excessive high speed coming from the opposite direction swarved and hit the car which was on the left side of the road. While Omprakash and other baby died, the inmates were also injured, The tribunal has noted the fact that the bus was being drived at a high speed, had not been disputed or controverted by the opposite party, the present appellants and on consideration of evidence concluded -