BAJAJ ALLIANZ Vs. FAREEDA

JUDGEMENT

(1.) This appeal is directed against the order dated 18.8.2009, where-under application for interim relief under Section 140 of Motor Vehicless Act (hereinafter referred to as ''MV Act'') has been allowed and an amount of Rs. 50,000/has been ordered to be paid by the insurer (Appellant) to the claimants (Respondents No. l to 4).

(2.) Death of one Mohammad Abdullah Dagga in the road accident gave rise to the filing of claim petition for compensation under Section 166 of the MV Act. Along side an application for grant of interim relief under Section 140 of MV Act has also been filed. The application has been allowed without considering the objections (defence) as projected by the insurer (Appellant).

(3.) Dissatisfied with the said order, the insurer has filed the instant appeal.