UNITED INDIA INSURANCE CO Vs. AJAIB SINGH

JUDGEMENT

(1.) THIS appeal is directed against the interim order of the learned Single Judge dated February 23, 1989, passed in the civil miscellaneous application in F. A. O. No. 838 of 1988, arising out of an order of the Motor Accident Claims Tribunal.

(2.) NO appeal under clause X of the Letters Patent is maintainable against such an interim order passed by a learned Single Judge. Consequently, this appeal fails and is dismissed.

(3.) VIDE impugned order the United India Insurance Co. Ltd. was directed to make payment to the extent of Rs. 1,50,000/- within three months from the date of the said order, the operation of which was stayed at the time of motion hearing. It is, therefore, directed that the said insurance company will now make the payment within three months from this order.