JHANKI BAI Vs. SOHANLAL

JUDGEMENT

(1.) HEARD . The claimants appellants filed an application under section 166 of the Motor Vehicles Act, 1968 (hereinafter referred to as 'Act' for short), which is pending before the Claims Tribunal. An application under section 140 of the said Act was also filed for grant of interim award on the principle of no fault liability. The said application has been dismissed by the impugned order.

(2.) IT appears that the vehicle number in the aforesaid two applications was different. In view of the discrepancy as above, the learned Tribunal observed that the award under section 140 of the Act cannot be passed. It is, therefore, clear that in view of the discrepancy as above, the matter could not be considered on merits by the Tribunal and prayer for grant of interim award on the principle of no fault liability of the claimants appellants, has not been disallowed on merits.