SHABIR AHMED LONE Vs. SALEEMA BEGUM AND OTHERS

JUDGEMENT

(1.) Appellant is aggrieved of having been foisted with liability to pay interim compensation under section 140 of the Motor Vehicle Act (for short the Act) to the claimants by order dated 14.3.2012 passed by Id. Motor Accident Claims Tribunal, Kupwara. Hence he has filed this Civil 1st Misc. Appeal.

(2.) Heard. I have perused the record.

(3.) Briefly, claimants (respondents 1 to 4) have filed a claim for compensation under section 166 of the Act arising out of death of Anayat-ullah Mir. They had also filed a claim for 'no fault' liability compensation under section 140 of the Act. It has been alleged by them that on 27.11.2010 the deceased suffered injuries and died in a motor accident involving a tractor bearing registration No. JK09-4367. In the claim application appellant has been arrayed as owner of the offending vehicle and respondent no. 6 as driver. Respondent no. 5 has been arrayed as insurer.