AVICHAL GARGE Vs. JAGDISH LAL

JUDGEMENT

(1.) THIS appeal is directed against the interim award dated 24.8.1990 passed by Motor Accidents Claims Tribunal, Sri Ganganagar.

(2.) MR . Vijay Agarwal, learned Counsel for the appellant has submitted that the learned Tribunal has wrongly held the appellant liable to pay compensation alongwith interest Under Section 92 -A of the Motor Vehicles Act, 1939. He has submitted that no fault liability is only of the Insurance Company. He has also submitted that the learned Tribunal has not taken into consideration the provisions of Section 95, He has also submitted that the Company may be directed to deposit the awarded amount Under Section 92 -A and the appellant is prepared to furnish solvent security.

(3.) I have heard learned Counsel for the parties and perused the order.