PIARE LAL SHARMA Vs. PHULLU DEVI AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 26.10.2002, passed by the Motor Accident Claims Tribunal-II Mandi, HP, hereinafter referred to as "the Tribunal", for short, in Claim Petition No. 64 of 1998, titled Smt. Phullu Devi and another versus Sh. Piare Lal Sharma and others, whereby compensation to the tune of Rs.1,00,000/- with interest @ 9% per annum came to be awarded in favour of the claimants, for short "the impugned award", on the grounds taken in the memo of appeal.

(2.) Leaned counsel for the appellant stated at the Bar that the vehicle was insured and the Insurance Company was saddled with the liability in so many claim petitions which were arising out of the same accident and were questioned by the medium of FAOs, which too, were dismissed, against which the SLPs, were preferred and interim orders were granted on 12.7.2004. Photostat copy of the said order is already on the file. He further stated that the SLPs have been dismissed and made available the photostat copy of the order, across the Board, made part of the file.

(3.) In view of the above stated position, the insurer is directed to satisfy the award amount and deposit the same within eight weeks from today. On deposit, the Registry is directed to release the same in favour of the claimants, strictly in terms of the conditions contained in the impugned award, through payees' cheque account or by depositing the same in their bank accounts, after proper identification.