- (1.) This order will dispose of F.A.O. No. 2993 and 2994 of 2007, arising out of a common order dated 30th April, 2007, passed by Motor Accident Claims Tribunal, Jind, in a claim petition filed by the respondents.
(2.) The appellant is aggrieved against a direction given by the Tribunal only to the extent that in spite of the fact that the Insurance Company had not been found liable to pay the compensation, still direction has been issued to the appellant to pay the compensation and get the same back from owner and driver of the vehicle by filing execution proceedings in terms of the law laid down by the Hon'ble Supreme Court in the cases of New India Assurance Co. Ltd. v. Asha Rani & Ors., 2002 1 ACC 753 and National Insurance Co. Ltd. v. Baljit Kaur & Ors., 2004 1 ACC 259.
(3.) Learned Counsel for the appellant could not dispute the proposition of law as laid down by the Hon'ble Supreme Court in the judgments cited above.;