- (1.) The claimants have preferred the present civil revision aggrieved by the rejection of their plea for releasing the amount deposited by the Insurance Company in connection with the award passed by the Tribunal in their favour.
(2.) The driver and owner of the vehicle was held liable to pay the compensation but the Insurance Company was directed to pay first the compensation liable to be paid by the owner -cum- driver and thereafter recover the same from the owner -cum- driver.
(3.) The Insurance Company filed an execution application as against the owner -cum- driver on 3.5.2011 in terms of the award passed by the Tribunal on 26.3.2011. Though the claimants were not parties to the said execution application filed by the Insurance Company and it was only owner -cum- driver who was the respondent in the said execution application, the Tribunal through it fit to issue notice to the claimants also. The claimants appeared through their counsel Mr. Ashok Rao, Advocate and contended that the entire amount deposited by the Insurance Company in terms of the award passed by the Tribunal should be disbursed to them without insisting upon any security from the insured/ the driver -cum- owner.;