(1.) THE objection taken by the learned counsel for the respondent No. 3 is that this is a matter which cannot be interfered with in the exercise of revisional jurisdiction. He has also submitted that in the matter of grant of interim relief, revision is not maintainable. Reliance has been placed on Dimple v. Lajjaram 1992 ACT 967. This revision is converted into a petition under Art. 227 of the Constitution. I am of the view that the order passed by the Tribunal declining interim compensation is without jurisdiction. Hence, exercising power under Art.
(2.) 227 of the Constitution, I direct that the payment of the interim compensation may be made by the New India Assurance Co. to the claimants entitled to receive the claim within a period of one month. No order as to the costs.