AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the parties.
The insurance company has filed all these appeals against the interim compensation, awarded by the Tribunal u/s 140 of the Motor Vehicle Act, 1988.
The interim award is always subject to the final adjudication of the matter by the Tribunal.
After going through the impugned interim award, passed by the Tribunal, we are of the view that the impugned interim award does not call for any interference by this Court. Accordingly, we are not inclined to interfere with the said award. Consequently, having found no merit, all these appeals are dismissed.
The Insurance Company is directed to pay the amount of interim compensation minus the statutory amount, which has already been deposited, to the claimants by handing over cheques to the claimants before the Lok Adalat Scheduled to be held on 12th May 2007.
The statutory amounts, deposited by the Insurance Company, shall also be disbursed to the claimants in the Lok Adalat Scheduled to be held on 12th May 2007 by the Registry of this Court. The claimants shall appear before the Lok Adalat on 12th May 2007 to receive the cheques.
The High Court Legal Services Committee is also directed to issue notice to the claimants to appear before the Lok Adalat scheduled to be held oh 12th May 2007.
Let a copy of this order be handed over to the counsel for the Insurance Company.