ANNAL AUTOMOBILES Vs. ASHISH KUMAR SHUKLA

JUDGEMENT

(1.) THE learned counsel for the appellant submitted that the default as pointed out by the registry has been removed.

(2.) HEARD on admission.

(3.) APPELLANT owner is aggrieved by the award dated 20. 2. 2007 passed by Twelfth additional Motor Accidents Claims Tribunal (F. T. C.), Durg (hereinafter referred to as 'the M. A. C. T,') in Claim Case No. 54 of 2006 whereby learned M. A. C. T. while awarding compensation of Rs. 42,369 in a case of personal injury has directed the respondent insurance company to pay first and recover the same from the owner of the vehicle by initiating execution proceedings.