ORIENTAL FIRE AND GENERAL Vs. MAYA DEVI

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS is a well-settled law that an appeal is a statutory right, which cannot be granted to any aggrieved party unless there is a specific provision under the statute for filling an appeal. The appellant herein is aggrieved against the order passed by Motor Accidents Claims Tribunal, Jammu on October 17, 1986 granting interim relief to the respondents-the survivors of the deceased Ram Lal under Section 92-A of the Motor Vehicles Act (for short hereinafter called the Act). Any order passed under this Section is not appealable under Section 110-D of the Act.

(3.) IN the instant case since the interim relief is granted in favour of the respondents under Section 92-A of the Act imposing liability on the appellant--Insurance Company as well, the appellant cannot be heard to make a grievance of the interim order passed by the Motor Accidents Claims Tribunal, Jammu particularly when it is not disputed that the deceased Ram Lal died as a result of an accident caused by the Tractor, which was insured at the relevant time with the appellant Company. This Court in Civil Ist Misc. Appeal No. 74 of 1986 have also held the same view, with which we do not find any ground to differ.