NATIONAL INSURANCE COMPANY LTD. Vs. MOSTT.NASIMA BIBI

JUDGEMENT

(1.) IN this appeal, the Insurance Company has challenged the interim award, passed under Section 140 of the Motor Vehicles Act, 1988 on the ground that vehicle in question was not insured and so they were not liable to indemnify its owners liability lor payment of compensation under the Act.

(2.) DURING pendency of the present appeal, on 25.7.2001 the main claim case was decided on merit, and final award was passed under Section 166 of the Act holding that vehicle in question was uninsured on the date of accident and as such final compensation amount was directed to be paid by its owner. A photo copy of judgment dated 25th July, 2001, passed in M.V. Claim Case No. 17 of 1997 has been produced before us in Court. Let it be kept on record.

(3.) ACCORDINGLY , impugned order and interim award stand set aside and this appeal is disposed of accordingly: