Keshote, J. - (1.) Heard learned counsel for the parties. It is wholly misconceived and misplaced petition at this stage under Article 227 of the Constitution against the interim award of the Motor Accidents Claims Tribunal, Bandikui, District Dausa.
(2.) Here the owner of the offending vehicle is before this court.
(3.) Under the impugned award, Motor Accidents Claims Tribunal held that the insurance company is not liable to make payment of the amount of interim compensation under the no fault liability principle. This has been held on the basis that the cheque given for the amount of premium of the policy has been dishonoured.;