THE NATIONAL INSURANCE CO. LTD. Vs. MULKH RAJ

JUDGEMENT

(1.) The Petitioner has filed the present revision petition under Section 115 of the Code of Civil Procedure read with Article 227 of the Constitution of India against the order dated January 12, 1999 passed by the Motor Accident Claims Tribunal (II), Sirmaur District at Nahan in M.A. No. 10-N/2 of 1999 in Main Petition No. 40-N/2 of 1998 whereby a sum Rs. 50,000/- has been awarded as interim compensation in lieu of 'No Fault Liability' basis in favour of the Respondents.

(2.) The learned Counsel for the Respondents has raised preliminary objections about the maintainability of the present petition.

(3.) In case Indro Devi v. Hari Ram Malhotra and Ors., 1997 ACJ 716 a Division Bench of this Court has held as follows: