- (1.) It appears that on account of injury sustained by the respondent No. 3 in an accident, the respondent No. 3 filed a Claim Petition under the Motor Vehicles Act being Motor Accident Claim Petition No. 370 of 2005, wherein the United India Insurance Company Ltd. (respondent No. 4) and the petitioner, as owner of the Truck in question, were impleaded as the opposite parties. By the award dated 14.7.2010, the Motor Accident Claims Tribunal, Bareilly partly allowed the said claim petition and awarded an amount of Rs. 2,50,000 as against the petitioner being the owner of the Truck in question.
(2.) The petitioner filed an application dated 11.4.2011 before the Motor Accident Claims Tribunal, Bareilly for setting-aside the said award dated 14.7.2010 and for hearing the aforesaid claim petition on merits. The said application is stated to be pending before the Motor Accident Claims Tribunal, Bareilly.
(3.) In the meantime, recovery proceedings have been initiated against the petitioner by the respondent No. 3 for recovering the amount awarded under the aforesaid award dated 14.7.2010. The Citation dated 25th March, 2011 (Annexure-4 to the writ petition) has been issued in this regard.;