CAPT S S DABAS Vs. ANIL KUMAR

JUDGEMENT

(1.) This order shall also dispose of M.A. Nos. 1200 and 1201 of 1997.

(2.) In all the three cases, the Claims Tribunal has made awards under section 140 of Motor Vehicles Act, 1988, finding that these were cases of death and permanent disablement, as defined under section 142 of Motor Vehicles Act, 1988.

(3.) Mr. C.P. Namdeo, learned counsel for appellant submits that as mandatory requirements under rules 226 and 227 have not been complied with by learned Tribunal, nor by the claimants, an award under section 140 of the Act could not be made in favour of the claimants.