NATIONAL INSURANCE CO LTD Vs. KALOO

JUDGEMENT

(1.) IN the light of the view taken by this court in Miscellaneous Appeal No. 261 of 1989 (National Insurance Co. Ltd. v. Shabirkhan) decided on September 16, 1991 [1993] 76 Comp Cas 100 (MP), governing disposal of a bunch of similar appeals, this appeal against the order of interim compensation awarded under Section 92a of the Motor Vehicles Act, 1939 (hereinafter referred to as "the Act"), does not merit admission.

(2.) THIS order shall also govern the disposal of M. A. No. 124 of 1990 (National Insurance Co. Ltd. v. Sowla ), M. A. No. 125 of 1990 (National Insurance Co. Ltd. v. Naharsingh), M. A. No. 126 of 1990 (National Insurance Co. Ltd. v. Kekdiya), M. A. No. 127 of 1990 (National Insurance Co. Ltd. v. Bhrula), M. A. No. 128 of 1990 (National Insurance Co. Ltd. v. Navalsingh ), M. A. No. 129 of 1990 (National Insurance Co. Ltd. v. Laloo) and M. A. No. 130 of 1990 (National Insurance Co. Ltd. v. Bhuwansingh ).

(3.) THIS appeal as also the connected appeals Nos. 124 to 130 of 1990, are filed by the insurance company against the interim award dated. January 9, 1990, made by the Motor Accidents Claims Tribunal, Kukshi, District Dhar in Claim Cases Nos. 25 of 1989, 23 of 1989, 21 of 1989, 28 of 1989, 22 of 1989, 73 of 1989, 24 of 1989 and 31 of 1989, respectively, whereby an interim compensation of Rs. 15,000 under Section 92a of the Act has been awarded in respect of the death of each of the deceased persons, viz. , Jawansingh, Kamalsingh, Antarsingh, Dhansingh, Laxman, Damansingh, Indarsingh and Narsingh.