NATIONAL INSURANCE COMPANY Vs. KANUBHAI RANCHHODBHAI BHOI

JUDGEMENT

(1.) The present appeal arises from the order passed by the concerned Tribunal under Section 140 of the Motor Vehicles Act (hereinafter referred to as Sthe Act ) by way of the interim compensation.

(2.) It appears that all the contentions raised in the present appeal are covered by the decision of this Court dated 30.03.2007 in First Appeal No.1768/07 and allied matters. In the said decision this Court observed as under:

(3.) Hence, similar directions deserves to be issued in the present appeal: