ABDUL RAHIMAN Vs. RAJAN

JUDGEMENT

(1.) When the insurance company is directed to deposit the entire compensation awarded by the Motor Accidents Claims Tribunal and after satisfying the award insurance company is given the right to get reimbursement from the insured for violation of policy conditions etc. and that direction challenged in appeal filed by the corespondent who is liable to reimburse the insurance company, whether he should deposit the amount as required under S.173(1) of the Motor Vehicles Act is the question to be considered in this order.

(2.) S.173(1) of the Motor Vehicles Act reads as follows: