NAWAB SINGH - (1.) THIS revision has been filed by Pepsu Road Transport Corporation, Patiala through its Managing Director (for short `the Corporation') against the order dated April 17, 2012 (Annexure P-1) passed by Motor Accident Claims Tribunal (for short "the Tribunal"), Patiala. For facilitation, the order is reproduced as under:- "To The Bailiff, Court of Civil Judge, Senior Division Patiala You are directed to attach the One number bus of Good Condition of the Pepsu Road Transport Corporation, Patiala through its Managing Director and send your report to this Court on 5.5.2012. List of Property One Number Bus of Good Condition. Given under my hand and seal of this Court today 17th Day of April, 2012. sd/- Additional District & Sessions Judge, Patiala"
(2.) LEARNED counsel for the petitioner, inter-alia, urged that Bus No.PJG-7413 (herein called as `the offending bus'), owned by the Corporation had met with an accident on December 21, 1990, in which Rameshwar Dass was killed. Widow and minor daughter of the deceased filed claim application before the Tribunal. The Tribunal vide award dated December 17, 1993 (Annexure P-2) awarded compensation of Rs.90,000/- to the claimants along with interest at the rate of 12% per annum from the date of filing of claim application till its realisation.
(3.) IT is further submitted that the offending bus was insured with National Insurance Company Limited, Patiala. So, the Insurance Company was directed to make the payment of compensation to the claimants within two month. The Insurance Company deposited the amount before the Tribunal.;