HARSHAD VALJI THACKER Vs. MAHIPATSINH GUMANSINH ZALA

JUDGEMENT

(1.) PRESENT Civil Revision Application arises out of the order passed by the learned MACT (Aux.) Kachchh at Bhuj below Exh.1 in Civil Misc. Application No.480 of 1995 in an interim relief application under Section 140 of the Amended Motor Vehicles Act, 1988 claiming interim compensation on the basis of the liability without fault.

(2.) IT is reported by the Registry on the basis of the information supplied by the learned Principal District Judge, Kachchh that the main MACP is already disposed of. Hence, without further entering into the merits of the case and without expressing anything on merits, present civil revision application is disposed of. Liberty to apply in case on difficulty. Rule discharged. No costs.