- (1.) The stamp reports in both the civil revisions have given rise to a common question as to whether these civil revisions are maintainable in view of the provisions of Section 173 of the Motor Vehicles Act, 1988?
(2.) The question being common in both the cases, the same have been heard and being decided by this common order.
(3.) Civil Revision No. 127 of 2004 has been preferred against the judgment and award dated 25-05-2004 (Award sealed and signed on 25-08-2004) passed by the Presiding Officer, Motor Vehicles Claims Tribunal, Hazaribagh in Claim Case No. 105 of 1999 whereby the learned Tribunal has awarded compesation of Rs. 1,50,000/- along with interest at the rate of 5% per annum with effect from 18-7-1991 till realization payable to the claimant by the petitioner Insurance Company.;