HANS RAJ Vs. CHARANJIT JAWA

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal by its order dated August 4, 1994 awarded a sum of Rs. 8,000/- as interim compensation to the petitioner for permanent disability sustained by him as a result of the accident. The Tribunal while granting interim award has observed as follows:

(2.) MY attention has been drawn to Section 140 of the Motor Vehicles Act, 1988 by the learned Counsel for the petitioner. According to it the amount of compensation payable on the principle of no fault liability in respect of the death of any person shall be a fixed sum of Rs. 25,000/- and in respect of permanent disability shall be a fixed sum of Rs. 12,000/ -. At this stage it will be convenient to set out Section 140 of the Act, which reads as follows:

(3.) LEARNED Counsel for the petitioner points out that pursuant to the order of the Tribunal a sum of Rs. 8,000/- has already been paid to his client. Accordingly it is directed that a further sum of Rs. 4,000/- shall be paid to the petitioner by the second respondent within four weeks. With this direction the petition is disposed of.