ORIENTAL INSURANCE CO LTD Vs. BHAJU SAMPPAT MANZI

JUDGEMENT

(1.) THE present First Appeal arises out of the impugned order dated 17/09/2010 passed by learned Motor Accident Claims Tribunal (A), Fast Track Court No.3, Vadodara in order below Exh-6 in Motor Accident Claims Petition No.772/2006 awarding Rs.50,000/- to the original claimants by way of interim compensation under Section 140 of the Motor Vehicles Act for No Fault Liability.

(2.) HAVING heard Mr.Mazmudar, learned advocate appearing on behalf of the appellant - original Opponent No.4, as the impugned order is passed under Section 140 of the Motor Vehicles Act, the same is not entertained. However, it is observed that the same shall be without prejudice to the rights and contentions of the respective parties in the main claim petition and all the defences and contentions, which are available to the respective parties are kept open and the same shall be considered by the Tribunal while deciding the main claim petition. However, as far as the amount deposited by the appellant as per the order passed by the Tribunal is concerned, it appears that while passing operative portion of the order, the Tribunal has mentioned that necessary order with respect to disbursement of the amounts of compensation shall be passed after depositing the same with the Tribunal.