KIRITBHAI NARANBHAI PATEL Vs. JAMANBHAI JIVRAJBHAI KHUMAR

JUDGEMENT

(1.) The present appeal is against the impugned award passed by the Tribunal for interim compensation under Section 140 of the Motor Vehicles Act.

(2.) Upon hearing the learned advocate appearing for the appellant, it appears that all the contentions which are raised in the present appeal are covered by the decision of this Court in the case of Bajaj Allianz General Insurance Co. Ltd. v. Jentibhai Bhimjibhai Ghotiya and another in First Appeal No.1768 of 2007, decided on 30/3/2007. In the said matter, this Court has observed as under:

(3.) As such, similar direction deserves to be issued in the present appeal also. However, it appears that pending First Appeal, vide order dated 29/11/2002, interim stay came to be granted. Therefore, the order qua appellant has not operated.