RAISINGH Vs. AMARJEET SINGH

JUDGEMENT

(1.) THE revision is directed against the order dated 1.9.1990 of the Motor Accidents Claims Tribunal (XI/III Addl. District Judge), Indore, passed in Execution Case No. 107/77/88 whereby the non-applicants have been directed to deposit a sum of Rs. 1,047/- for the complete discharge of compensation awarded to the claimant. The controversy in the case is that in case of deposit by the respondents the amount is to be adjusted towards the interest and costs first or amount deposited should be adjusted towards principal sum.

(2.) IN the impugned order the learned Tribunal has directed that the money deposited by the Insurance Company shall be adjusted towards the principal amount and as such, only rupees referred above have been found due against the Insurance Company.

(3.) AS against it, learned Counsel for the non-applicant has submitted that the learned Tribunal has committed no illegality in directing adjustment towards the principal amount.