(1.) The instant petition under Articles 226 and 227 of the Constitution of India has been filed for the grant of following relief(s):
(2.) The petitioner had filed a claim petition under Sec. 166 of the Motor Vehicles Act for grant of compensation before learned Motor Accident Claims Tribunal (for short 'MACT'), Kinnaur. During the course of evidence, the case was referred to the Lok Adalat held on 27/3/2021,which passed the following order: "The statements of the parties recorded separately. This petition has been compromised. The Insurance Company undertook to pay Rs.90,000.00 to the petitioner which is acceptable to him. Further the Insurance Company undertook to deposit this amount within 45 days and in view of the statements of parties, the petition stands compromised and Insurance Company is directed to deposit the amount within 45 days and in the event of failure to deposit the amount, the petitioner shall be entitled to recover the amount with interest @ 7% per annum from the date of order till realization. Statements of learned counsel for Insurance Company and petitioner shall form part and parcel of this award. Memo of costs be prepared. File after due completion be consigned to the record room."
(3.) Now the claim of the petitioner is that he was under the belief that the award whereby a meager amount of Rs.90,000.00 had been granted as compensation in his favour was only an interim award, which was to be followed by a final Award.