U.P. STATE ROAD TRANSPORT CORPORATION THROUGH ITS REGIONAL MANAGER, REGIONAL OFFICE, BAREILLY Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL (A.D.J. VII), BAREILLY

JUDGEMENT

(1.) Smt. Hulaso and others, respondent Nos. 2 to 5 initiated proceedings under Sec. 166 of the Motor Vehicles Act, 1988 for the award of compensation on the basis whereof Motor Accident Claim Case No. 44 of 1993 was registered which is pending before the Motor Accident Claims Tribunal, Bareilly, the respondent No. 1. During the pendency of the aforesaid case, the respondents claimants moved an application under Sec. 140 of the Act which application was allowed by the Motor Accident Claims Tribunal vide the impugned order dated 9-2-1994 where under an interim compensation for an amount of Rs. 25,000.00 was awarded in favour of the claimants.

(2.) Feeling aggrieved, the petitioner has approached this Court seeking redress and praying for the quashing of the impugned order dated 9-2-1994 whereunder the Tribunal has found the claimants to be entitled to an amount of Rs. 25,000- as interim compensation and has further directed that this amount be paid within a month otherwise, it will carry an interest of 12% per annum.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the caveator as well as the learned Standing Counsel.