(1.) THIS is an appeal under Section 110 -D of the Motor Vehicles Act, 1939 (hereinafter referred to as the Act) against the order dated 30.6.1972 passed by the Motor Accident Claims Tribunal, Indore holding that the Tribunal has no jurisdiction to entertain and decide the Appellant's claim.
(2.) ON 20.1.1971, there was an accident involving two motor vehicles, one of which belonged to the Appellant. As a result of the accident, the claim was preferred before the Tribunal by the Appellant on 24.6.1971. The Appellant claims a sum of Rs. 9240/ - only on account of damage to his property alone, there being no claim made for bodily injury. Issue No. (4) was framed relating to the Tribunal's Jurisdiction to entertain and decide such a claim which was in respect of damage to property alone.
(3.) THE only question which arises for our determination is whether the Tribunal has correctly decided the aforesaid question relating to its jurisdiction.