S.P.Khare, J. - (1.)This is a revision by the claimants against order dated 3.3.2000 of the 7th Additional Motor Accidents Claims Tribunal, Jabalpur in execution proceedings in Claim Case No. 39 of 1981 by which it has been held that the application for execution of the award dated 3.8.1985 is barred by limitation.
(2.)The application for execution of the award has been filed on 5.9.1997. According to Article 136 of the Limitation Act, 1963, limitation period is 12 years for the execution of any decree or order of any civil court. The limitation is to be reckoned from the date of the decree or the date of the order. In this case the award was passed on 3.8.1985 arid, therefore, there has been delay of 35 days in filing the application for enforcement of the award.
(3.)The award passed by the Motor Accidents Claims Tribunal is enforceable by it. It has been held by the Full Bench of this court in Sarmaniya Bai v. Madhya Pradesh Rajya Parivahan Nigam, 1990 ACJ 862 (MP), that the Claims Tribunal possesses inherent jurisdiction to enforce its own award in accordance with the provisions of the Civil Procedure Code as applicable to execution of orders and decrees passed by a civil court. Earlier in Krishan Gopal v. Dattatrya, 1971 ACJ 372 (MP), it has been held that the Claims Tribunal is a court subordinate to the High Court and its orders are revisable under section 115 of Code of Civil Procedure. Now rule 240 of the M.P. Motor Vehicles Rules, 1994 specifically makes Order 21, Code of Civil Procedure applicable to the proceedings before the Claims Tribunal.