UNITED INDIA INSURANCE CO LTD Vs. HARESHWAR SINGH

JUDGEMENT

(1.) Heard Sri S.K. Mehrotra and Sri Archit Mehrotra on behalf of defendant-appellant and Sri Rajesh Kumar Mishra, holding brief of Sri Ranjeet Kumar Mishra for the claimant-respondents.

(2.) The appeal is directed against the interim award dated 14.2.1996 passed by the Motor Accident Claims Tribunal in MAC No. 53 of 1995.

(3.) The accident had taken place on 14.8.1994 and the claim petition was presented in 1995. By the impugned order dated 14.2.1996a sum of Rs. 25,000/ - has been awarded under Section 140 of the Motor Vehicles Act, 1988 (hereinafter referred as the Act) on account of no fault liability subject to final adjudication of the claim under Section 166 of the Act.