JITENDERA CHAUHAN,J. - (1.) This order shall dispose of FAO Nos. 1323, 1324, 1325, 1713 and 1714 of 1997.
(2.) The present appeal has been filed by the Insurance Company, assailing the award dated 01.04.1997, passed by the learned Motor Accident Claims Tribunal, Karnal (for short 'the Tribunal'), vide which, the claimants have been awarded compensation to the tune of Rs. 63,000/- in motor vehicular accident.
(3.) Learned counsel for the appellant informs that the total awarded amount has already been disbursed to the claimants. It is asserted by the learned counsel for the appellant that the application alongwith diet money was deposited by the appellant to summon the driver and owner.;