NABEESA Vs. M A C T MALAPPURAM

JUDGEMENT

(1.) Petitioner herein is the first petitioner in O.P.(MV) No.2420 of 1996. Petitioners husband died due to a motor accident and petitioner filed the above claim petition for Rs. 5 lakhs as compensation for the death of her husband. Petitioner also claimed for interim payment under S.140 of the Motor Vehicles Act. S.140 of the Motor Vehicles Act reads as follows:

(2.) S.140 of the Motor Vehicles Act clearly provides that it is for the expenditious payment of the limited amount by way of compensation to meet the urgent necessities and that cannot be retained and it should be released. In Shivaji Dayanu Patil and Another v. Vatschala Uttam More (1991 ACJ 777) the Supreme Court observed as follows: