BHURABHAI BHANUBHAI MORI Vs. AHIR JIVABHAI HOJABHAI ZALA

JUDGEMENT

(1.) The present Civil Revision Application under Section 100 of the Code of Civil Procedure has been preferred by the petitioner - original claimant to quash and set aside the impugned order dated 04/01/2001 passed by learned Motor Accident Claims Tribunal, Junagadh below Exh-6 in Motor Accident Claim Petition No.280 of 2000 rejecting application under Section 140 of the Motor Vehicles Act filed by the petitioner for getting interim compensation.

(2.) Considering the fact that main claim petition of the year 2000, is still pending for final disposal, any observation in the present Civil Revision Application might affect either parties. Hence, without expressing anything on merits, the present Civil Revision Application is disposed of.

(3.) Considering the fact that main claim petition is of the year 2000, learned Motor Accident Claims Tribunal, Junagadh is hereby directed to decide and dispose of Motor Accident Claim Petition No.280 of 2000 at the earliest but not later than 31st December,2011 in accordance with law and on merits and without in any way being influenced by the impugned order passed below Exh-6 in Motor Accident Claim Petition No.280 of 2000. With this, the present Civil Revision Application is disposed of. Rule is discharged. No costs.