GSRTC Vs. VALJIBHAI KHETABHAI VALERA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award passed by the Motor Accident Claims Tribunal [Aux], Gondal, in M.A.C.P. No. 285 of 1995 awarding a sum of Rs. 25,000/- as interim compensation along with interest @ 12% per annum from the date of the application till its realization, to the claimants.

(2.) ADMITTEDLY, the present appeal arises out of an order passed under Section 140 of the Motor Vehicles Act. Looking to the facts of the case, I am of the opinion that the view taken by the Tribunal is tentative and any observations that may be made by this Court on the merits of the case may prejudicially affect the interest of either parties before the Tribunal since the main claim petition is still pending. Having considered the overall facts and circumstances of the case, I am of the view that interest of justice would be met by directing to expedite the main claim petition pending before the Tribunal concerned.