RAHNUMA @ LALLI Vs. PRAHALAD DAS GUPTA

JUDGEMENT

(1.) THIS appeal has been preferred against an order of Motor Accident Claims Tribunal, Sheopurkalan in Claim Case No. 14/1996 dated 24.12.1998 rejecting the application for interim award under Section 140 of the Motor Vehicles Act.

(2.) FROM the impugned order, and the rival submissions, it appears that the interim compensation has been denied on the sole ground that the medical certificate placed on record does not disclose in clear terms the extent of disability said to have been suffered in the accident. The claim case is awaiting final adjudication and the claimant has not been paid any interim award for the aforesaid reason, although she is said to have been incurring heavy expenses for her treatment.

(3.) IN view of the aforesaid, the matter is remitted for a fresh consideration in terms of the directions and the M.A. No. 190/1999 is hereby disposed of.