(1.) THIS appeal is directed against the order dated 4-7-2006, passed by Motor Accident Claims Tribunal, anantang, in the claim petition titled as ghulam Nabi Zargar v. Fayaz Ahmad Lone, hereinafter referred to as impugned award.
(2.) THE short controversy involved in this appeal is whether the impugned order came to be rightly passed ?
(3.) IT appears that claim petition came to be filed by respondents 1 and 2 before the tribunal and was granted vide judgment/ award dated 28-11-2002. Feeling aggrieved, appellant/insurer preferred an appeal and this Court vide judgment dated 10th of June, 2004 decided eight civil miscellaneous appeals including the appeal preferred by the appellant. It is apt to reproduce para 8 of the said judgment herein.