- (1.) SUDHIR Narain, J. This appeal has been filed against order dated 23-10-1998 granting Rs. 25,000/- as interim compensa tion under Section 140 of the Motor Vehicles Act.
(2.) I have heard Shri Kuldip Shanker Amist, learned counsel for the appellant. It is submitted that the appellant is not liable to pay the amount as the compensa tion is being claimed on account of injury caused to Master Raju while he was sitting in another truck. The Motor Accident Claims Tribunal (in short as Tribunal) has considered this aspect of the matter. It is an interim award. I do not find any legal infir mity. The appeal is accordingly dis missed. However, as stated that the appel lant has already deposited Rs. 12,500/-and further Rs. 12,500/- is yet to be deposited which shall be deposited by the appellant with the Tribunal. The amount of Rs. 12,500/- can be withdrawn by the claimant without furnishing any security and rest of Rs. 12,500/- can be withdrawn on furnish ing security to the satisfaction of the Tribunal concerned. Appeal dismissed. .;