PRADEEP RAO Vs. MANOJ KUMAR AGARWAL

JUDGEMENT

(1.) THIS is an appeal under Section 173 of the Motor Vehicles Act, 1988, against the interim award dated 18. 4. 1990 amounting to Rs. 7,500/- passed by the 6th Additional Motor Accidents Claims Tribunal, Bhopal, in M. C. C. No. 24 of 1989.

(2.) THE facts of the case are that the respondent No. 1 was a pillion rider of scooter No. MKC 9231 on 24. 5. 1989, driven by the appellant No. 1, Pradeep Rao s/o S. Prasanna Rao. The scooter met with an accident with jeep and the right leg of respondent No. 1 was injured. The respondent No. 1, therefore, filed a claim before the Claims Tribunal claiming compensation for the injuries amounting to Rs. 10,23,000/ -.

(3.) DURING the pendency of the claim the respondent No. 1 filed an application for grant of interim award on the basis of no fault liability as provided by Section 140 of the Motor Vehicles Act, 1988.