KUNVERBEN HASMUKHBHAI Vs. SIDDHIVINAYAK ROADLINES LTD

JUDGEMENT

(1.) THIS appeal has been preferred against the award passed under Section 140 of the Motor Vehicles Act, 1988.

(2.) OBVIOUSLY , this award is in the nature of an interim award, which is subject to adjustment against the final award, which may be passed in the main claim petition. Looking to the facts of the case, I am of the opinion that the view taken by the Tribunal is tentative and any observations that may be made by this Court on the merits of the case may prejudicially affect the interest of either party before the Tribunal since the main claim petition is still pending.

(3.) ACCORDINGLY , the following order is passed;