- (1.) Issuance of warrants of attachment dated 17.4.2012 (Annexure P-1) by the Executing Court, Patiala in execution proceedings forms genesis of this petition filed by the Pepsu Road Transport Corporation (in short the Corporation), Patiala, invoking powers of this Court under Article 227 of the Constitution of India.
(2.) Learned counsel for the petitioner, inter-alia, has 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 one passenger named Rameshwar Dass was killed.
(3.) 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.;