SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. ARVINDBHAI

JUDGEMENT

(1.) Learned advocate Mr. R. G. Dwivedi for the respondent Nos. 1 and 2 submitted that challenge has been given to the order under Sec. 140 of the Motor Vehicles Act, 1988 (MV Act ). He submits that now, the arguments are concluded and the matters are on the stage of judgment but because of pendency of these matters, he submitted that the issue which has been raised, would remain undecided and therefore, he urged to pass necessary orders.

(2.) However, learned advocate Ms. Kirti Pathak for the appellant submits that certain objections have been raised with regard to the policy.

(3.) Challenge is given to the interim compensation. The disputes are to be resolved during the trial. Thus, in the interest of the parties, it would be necessary that the final decision be taken with regard to the money granted under Sec. 140 of the MV Act by the Tribunal. Thus, in the result, the money, as deposited under Sec. 140 of the MV Act be invested in a Fixed Deposit in the name of the Nazir of the Tribunal till the final disposal of the Motor Accident Claim Petitions.