ORIENTAL INSURANCE COMPANY LIMITED Vs. GUSHABHAI LAKHABHAI DHABHI

JUDGEMENT

(1.) HEARD learned advocate for the appellant. Though served none appears for the claimant.

(2.) THIS is an appeal by the Insurance Company challenging the award under Section-140 of the Motor Vehicles Act, 1988. Obviously, this award is in the nature of an interim award which is subject to adjustment against the award which may be passed in the main claim petition. Therefore, considering the overall facts and circumstances of the case, I am of the view that interests of justice would be met by passing the following order:-