BIMLA DEVI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) CM(M) 329/2005 is directed against the order of the Motor Accident Claims Tribunal, Delhi in Ex. No. 108/2004 whereby the learned Tribunal has issued a recovery certificate against the legal representative of judgment debtor for realization of the decretal amount.

(2.) Brief facts of the case as noted by the learned Judge, Motor Accident Claims Tribunal are as follows:

(3.) The amount of compensation has already been paid by the Insurer Company to the claimant and now the Insurance Company has filed the execution application so as to recover the amount of compensation paid by it to the claimant from the driver and owner of the offending bus.