NATIONAL INSURANCE CO. LIMITED Vs. JAGANNATH PRASAD

JUDGEMENT

(1.) AN interim award was passed. The present petitioner that is, National Insurance Company Limited, was asked to deposit a sum of Rs. 11,350/- (i.e. Rs. 7500 + Interest Rs. 3850/-) towards no fault liability. According to the petitioner, final award has since been given by the Tribunal on 29th July, 1994. Relying upon a decision given by this Court reported as National Insurance Co., Jabalpur v. Thaglu Singh and Ors. AIR 1994 MP 177, it has been argued that when owners have been directed to meet the liability for an accident then a further direction should also be given directing them to refund the amount paid by Insurance Company towards no fault liability to the Insurance Company. Reliance is being placed on the following observations made by this Court.

(2.) ACCORDINGLY , the matter is remanded to the Motor Accident Claims Tribunal who would pass appropriate orders in terms of the decision referred to above. It is made clear that this remand is only for this limited purpose only. This would of course, would be decided after affording opportunity of hearing to the parties concerned. This petition is disposed of accordingly.