- (1.) The appellant has challenged the interim award dated 6th May, 2016 whereby the Claims Tribunal has directed the appellant to deposit Rs.10 lakhs subject to final outcome of the proceedings.
(2.) Learned counsel for the appellant submits that Section 140 of the Motor Vehicles Act empowers the Claims Tribunal to award Rs.25,000/- in respect of permanent disablement. It is further submitted that respondent no.1 did not furnish the disability certificate before the Claims Tribunal.
(3.) Respondent no.1 is present in Court along with his counsel on a wheel chair and he submits that he has suffered 92% permanent disability and the disability certificate has been proved before the Claims Tribunal as Ex.PW- 3/A, after passing of the interim award, on 28th July, 2016.;