LAWS(PAT)-2012-1-142

ORIENTAL INSURANCE COMPANY LTD THROUGH ITS REGIONAL MANATGER REGIONAL OFFICE Vs. SALMA KHATOON WIFE OF LATE MD SAMEED

Decided On January 31, 2012
ORIENTAL INSURANCE COMPANY LTD. Appellant
V/S
SALMA KHATOON Respondents

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order dated 06.06.2005 passed by the 3rd Additional District Judge-cum-Motor Vehicle Accident Claims, Tribunal Muzaffarpur in Claim Case No. 96 of 2004 whereby interim compensation of the Rs. 50, 000/- is allowed to the claimant in terms of the Provision of Section 140 of the Motor Vehicle Accident Act, 1988.

(3.) THE amount of Rs. 25000/- deposited in terms of provisions of Section 73 of the Motor Vehicles Act be sent to the court below for eventual payment to the applicant. THE office is directed to send the Lower Court Record immediately without delay.