HIMACHAL ROAD TRANSPORT CORPORATION Vs. ANSHUL

JUDGEMENT

(1.) By way of this appeal, the appellant-HRTC has challenged the award passed by the Court of learned Motor Accident Claims Tribunal (III), Shimla, H.P. in MAC petition No. 88-S/2 of 2012, titled as Mr. Anshul vs. Manager HRTC and others, dtd. 4/4/2015, which claim petition stood disposed of by the learned Tribunal in the following terms:-

(2.) The case has been listed today on a mention so made yesterday by Mr. Jagdish Thakur, learned Counsel for respondent No. 5, who on instructions from the Insurance Company, has stated before the Court that the Insurance Company has decided to indemnify HRTC and not to recover the award amount from the insured, i.e. HRTC.

(3.) In view of what has been stated by Mr. Jagdish Thakur, learned Counsel today in the Court on behalf of the Insurance Company, now as nothing survives in the present appeal, the same is accordingly ordered to be closed with the observation that the award passed by learned Tribunal to the effect that Insurance Company has right to recover the award amount from HRTC, stands modified in view of the statement which has been made on behalf of the Insurance Company to the effect that award amount shall not be recovered from HRTC by the Insurance Company.