NATIONAL INSURANCE COMPANY LTD Vs. LAKHI SOREN

JUDGEMENT

(1.) HEARD . In the present appeal interim award passed under Section 140 of the Motor Vehicles Act, 1988, has been challenged on the ground that no regular claim case under Section 166 of the Act has been filed. It is controverted by the otherside. An interlocutory application under Section 140 was said to have been filed in the regular case filed under Section 166. There is nothing to disbelieved this statement on behalf of claimant at this stage. There is no merit in this appeal. It is also barred by time. It is, accordingly, dismissed.

(2.) A sum of Rs. 25000/- deposited by appellant-Insurance Company in this appeal, vide Challan No. J-57 dated 13.12.2001 is permitted to be withdrawn by claimant-respondent on proper verification and in accordance with law.