NEW INDIA ASSURANCE CO LTD NEAR BISHWANATH SERVICE STATION Vs. SIROMANI DEVI WIFE OF LATE BAIRO PASWAN

JUDGEMENT

(1.) HEARD learned counsel for the Appellant and the Respondent Nos. 1 and 2.

(2.) THIS appeal is directed against the order dated 27th of October 2005 on a petition filed by the claimant under Section 140 of the Motor Vehicles Act 1988 for interim compensation before the District Judge-Cum- Motor Vehicles Claim Tribunal, Purnia (hereinafter referred to as the "Tribunal"). The Tribunal upon hearing the parties directed the appellant ? Insurance Company to pay a sum of Rs. 50,000/- within a period of 15 days from the date of the order to the claimants as interim compensation.

(3.) IN view of the submissions of the learned counsel for the appellant ? INsurance Company, the appeal stands disposed of.