INDIAN SULPHACID INDUSTRIES LTD Vs. RADHA

JUDGEMENT

(1.) The petitioner company has invoked the jurisdiction of this Court under Article 227 of the Constitution of India, to challenge the order dated 4.3.2006, passed by the learned Motor Accident Claims Tribunal, Rohtak (hereinafter referred to as "the Tribunal") dismissing an application moved by the petitioner, under Section 22 of the Sick Industrial Companies (Special Provisions) Act, 1985 (hereinafter referred to as "the Act").

(2.) The learned Tribunal awarded compensation to the claimants, jointly and severally against the driver, and the petitioner, being owner of the Tata Sumo, which had met with an accident.

(3.) In view of registration of the petitioner as sick Mill with the Board for Industrial and Financial Reconstruction, the petitioner sought stay of execution proceedings by invoking Section 22 of the Act. Section 22 of the Act reads as under :-