STATE Vs. SONU

JUDGEMENT

(1.) VIDE order, under challenge, application of the respondents to convert their claim application under Section 166 of the Motor Vehicle Act, 1988 (in short, the Act) to the one under Section 163-A of the Act, was allowed. Counsel states that the claim application made by the respondents, in view of dismissal of their earlier application, in default, was not maintainable and further that the provisions of Section 163-A of the Act are not applicable. These objections are still available to the petitioner and can be taken up before the Tribunal below. No case is made out for interference. Dismissed.