VINAYAK YASHWANT PATIL Vs. RAMUBHAI CHHAGANBHAI PATEL

JUDGEMENT

(1.) Challenge in this Appeal filed by the Appellants - original owner and Insurance Company, who are the Driver and the owner of the vehicle involved in the accident is to the extent of awarding interest for a limited period against them. The total compensation is awarded at Rs.20,000/-. Therefore, obviously, the interest that would come to the share of the Appellants, is obviously less than Rs.10,000/-.

(2.) In view of the embargo contained under Sub-Section 2 of Section 173 of the Motor Vehicles Act, 1988, this Appeal is not maintainable. Hence, the Appeal deserves to be dismissed.

(3.) Accordingly, the Appeal is dismissed as not maintainable.