- (1.) Both the appeals are treated as on today's list for hearing on merits.
(2.) Two independent appeals are placed before us. One appeal has been made by the claimant and another has been made by the Insurance Company. Both are arising out of the order passed by the Motor Accident Claims Tribunal dated 7th February, 2006.
(3.) On a particular date, i.e. on 16th November, 2009 when none appeared on the repeated calls, the appeal of the Insurance Company was dismissed as infructuous. However, so far as the appeal of the claimant is concerned, an order was passed on 18th November, 2009 as follows: "In view of dismissal of appeal of the Insurance Company earlier, on which the liability was fastened and release of 5,00,000 amount of the awarded compensation in favour of the appellant, now remaining amount along with interest has to be released in favour of the claimant. Such remaining amount along with interest as awarded by the Tribunal will be paid to the claimant by the Insurance Company as early as possible within a period of 60 days from this date. However, if such amount is not paid within the specified period of 60 days, it will carry interest @ 9% till the date of actual payment. Accordingly, the appeal is disposed of at the stage of admission on informal papers, as agreed by the learned Counsel for the parties. No order is passed as to costs.";