YUNUS MIRZA Vs. MOHD. SHAFI

JUDGEMENT

(1.) Heard Sri C.B. Pandey, learned counsel for the appellant as well as Sri Rajendra Prasad, learned counsel for the respondent no. 2.

(2.) The instant appeal has been preferred under Sec. 173 of the Motor Vehicles Act against the judgment and award dtd. 8/8/2000 passed by the MACT/1st ADJ in Case No. 182 of 1994 whereby by the Claims Tribunal has awarded a sum of Rs.38,696.00 as compensation to the petitioner-respondent out of which a sum of Rs.6,000.00 was apportioned as the liability of the United India Insurance Company Ltd. i.e. the respondent no. 2 while the remaining amount of 32,696/- was to be paid by the present appellant.

(3.) The learned counsel for the parties have stated that as far as the appellant is concerned he has already deposited a sum of Rs.16,000.00 as part of his liability in pursuance of the order passed by this Court and the said amount has also been released in favour of the claimant. So, also the National Insurance Company has paid its liability of Rs.6,000.00 to the claimant.