UNITED INDIA INSURANCE CO LTD Vs. SUJATA

JUDGEMENT

(1.) Leave granted. Heard the learned counsel for the parties and perused the record.

(2.) Insurance company is aggrieved by the judgment and order dated 11.7.2006, pronounced by the learned single Judge of the High Court of Punjab and Haryana at Chandigarh in respondent's F.A. No. 2051 of 1995, whereby and where under appeal filed by the owner of the vehicle has been allowed and the award of the Motor Accidents Claims Tribunal (for short, 'the Claims Tribunal') dated 15.12.1994 has been modified. By the impugned order passed by learned single Judge, a direction has been given to appellant insurance company to pay the amount of Rs. 1,61,000 together with interest accrued thereon to claimants.

(3.) We have been given to understand that the aforesaid amount has already been paid by owner of the vehicle, respondent No. 1, to the claimants.