Narendra Kumar Jain, J. - (1.) Learned counsel for the appellant submits that this appeal was preferred against the interim award passed under Section 140 of the Motor Vehicles Act, whereas the learned Tribunal has now dismissed the claim petition itself of the claimants finally against the Insurance Company vide its judgment dated 27th August, 2008.
(2.) In view of the statement of the learned counsel for the appellant, the appeal has become infructuous and the same is dismissed as such.
(3.) The learned counsel for the appellant submits that the amount of Rs.25,000/- was deposited by the appellant before filing of the present appeal, therefore, necessary order may be passed in this regard. No order in this regard is required to be passed by this Court as the appellant may move an appropriate application in this regard before the Tribunal itself.;