NARENDRA CHAKUBHAI VEKARIA Vs. AJAYKUMAR VALJIBHAI SATODIA

JUDGEMENT

(1.) THIS appeal has been filed against the judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Gondal in application Exhibit ? 5 filed u/s.140 of the Motor Vehicles Act in M.A.C.P. No.66/2001 dated 29.11.2001, whereby, the said application came to be rejected.

(2.) THE facts in brief are that the appellant herein sustained bodily injuries in a vehicular accident which took place on 07.12.2000. THErefore, he filed M.A.C.P. No.66/2001 before the Tribunal for compensation. Along with the said claim petition, the appellant had also filed an application Exh.5 u/s.140 of the said Act for claiming interim compensation of Rs.25,000/-. However, the said application came to be rejected by way of the impugned award. Hence, this appeal.