NEW INDIA ASSURANCE CO LTD Vs. PALA RAM

JUDGEMENT

(1.) HEARD learned counsel for the appellant on admission.

(2.) THE appellant New India Assurance Co. has come up by way of this misc. appeal against the interim-award dt. 23. 2. 2001 passed by the Motor Accident Claims Tribunal, Kotputli (for short "the Tribunal") in Claim Petition No. 341/2000 filed by the claimant i. e. respondent No. 1-Pala-Ram for award of Rs. 16,10,000/- by way of compensation and Rs. 25,000/- by way of interim compensation. THE learned Tribunal vide aforesaid order awarded interim compensation of Rs. 25,000/- to respondent No. 1 while the claim petition is still pending for final adjudication by the learned Tribunal.

(3.) IN the light of the above provisions of the Act, prima- facie, I am of the view that the learned Tribunal after examining all aspects of the matter has rightly awarded interim compensation of Rs. 25,000/- to respondent-claimant No. 1.