VIJAY BISHNOI,J. - (1.) This writ petition has been filed on behalf of the petitioner being aggrieved with the order dated 23.8.2013 passed by the learned Motor Accident Claims Tribunal, Jaisalmer (for short 'the learned Tribunal') in MAC Case No. 66/2006 whereby, it has dismissed the application filed by the petitioner for releasing the amount of Rs. 10,80,739/-, the compensation deposited by the respondent-Insurance Company pursuant to the judgment dated 27.8.2007 passed by the learned Tribunal in MAC Case No. 66/2006.
(2.) Brief facts of the case are that the petitioner has filed a claim petition before the learned Tribunal against the respondent-Insurance Company and the driver and the owner of the utility vehicle No.RJ21 G-3005 alleging that in an accident involving the above-mentioned vehicle, the petitioner has received grievous and simple injuries and in view of that, he is entitled to receive compensation from the owner, driver and the Insurance Company, where the vehicle involved in the accident, was insured. The learned Tribunal vide judgment dated 27.8.2007 has held that the petitioner had received serious and grievous injuries in an accident involving the vehicle which is owned by respondent Chaina Ram and driven by the respondent Dilawar Singh. The learned Tribunal however held the respondents Chaina Ram and Dilawar Singh responsible for making the payment of compensation as assessed and ordered that the Insurance Company shall make payment to the claimant and thereafter recover it from the owner and driver of the vehicle under the pay and recover policy.
(3.) Separate appeals preferred by the Insurance Company, Chaina Ram and Dilawar Singh against judgment and award have been dismissed by this Court vide judgment dated 9th April, 2013 and the award passed by the learned Tribunal has been upheld.;