MANISHABEN RAVJIBHAI VALA Vs. AMARBHA ABDULBHAI SAIYAD

JUDGEMENT

(1.) THIS appeal is are directed against the judgement and award passed by Motor Accident Claims Tribunal ( Main), Bhavnagar order below Exh. 5 in Motor Accident Claim Petitions No. 430 of of 2004 whereby the same is rejected.

(2.) ADMITTEDLY the present appeals arise out of an order passed under 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.