NEETESH Vs. SUDHIR

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) BY filing this miscellaneous appeal under Section 173 of the Motor Vehicles Act, 1988 the appellants owner and driver of the vehicle bearing registration No. MP/15/j/3098 have challenged the interim award dated 1-7-2004 passed under Section 140 of the Motor Vehicles Act, 1988 in Claim Case No. 55/2004 by the learned Second Additional Motor Accident Claims Tribunal, Damoh.

(3.) ). Learned Counsel for the appellants has submitted that the alleged injury of amputation of one phalanx of finger of the right hand of the respondent claimant is not an injury which will cover under the term 'permanent disablement' as defined in Section 142 of the Motor Vehicles Act and therefore the interim award of Rs. 25,000/- is bad in law.