BENI RAM SAHU Vs. BEER SINGH

JUDGEMENT

(1.) R. D. HUNDIKAR, counsel for the appellants. He is heard on the question of admission of this appeal.

(2.) THIS appeal, as well as M. A. Nos. 952 to 959 and 962 of 1996 arise out of the same accident and common question of law is involved in these appeals. Therefore, they are heard together and disposed of at the admission stage without notice to the respondents.

(3.) THIS appeal is directed against the order dated 1. 7. 1996 passed by the Motor Accidents Claims Tribunal, Chhindwara, whereby he awarded interim compensation of Rs. 25,000/- to the appellants/claimants under Section 140 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') on account of the death of the deceased in a motor accident which took place on 20. 8. 1995, after deducting the ex gratia payments received by the claimants from the State Government and the respondent M. P. S. R. T. C.