LAWS(MPH)-1998-11-94

GUDDI SAI Vs. PURUSHOTTAM PAL

Decided On November 11, 1998
Guddi Sai Appellant
V/S
Purushottam Pal Respondents

JUDGEMENT

(1.) THIS appeal, under Sec. 173 of the Motor Vehicles Act, is against the rejection of the application under section 140 for interim compensation.