RAM KUMAR Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) This petition has been filed challenging the proceedings that have been initiated by the learned Motor Accidents Claims Tribunal-02, North, Rohini, Delhi (hereinafter referred to as the 'Tribunal') in Execution No.272/2020, New India Assurance Co. Ltd. v. Ram Kumar and Anr. against the petitioner herein, seeking enforcement of the Award dtd. 22/12/2010 passed by the learned Tribunal in MACT Case no.269/10/07.

(2.) The learned Tribunal, by way of the above Award, while awarding compensation to the claimants therein, had granted a right in the respondent no.1 herein to recover the same, jointly or severely from the petitioner herein, who is the owner of the offending vehicle, and Mr.Shukhbir Singh, driver of the offending vehicle.

(3.) The petitioner is further aggrieved of the demand notice dtd. 5/5/2022 issued by the respondent no. 2 herein, issuing recovery certificate for recovering a sum of Rs.41,99,490.00 from the petitioner herein.