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Judgment
6 paragraphs · 82 words
ORDER
I. The appeal is dismissed. No order as to costs.
II. The respondent-insurance company is at liberty to recover the compensation amount awarded by the learned Tribunal along with accrued interest from the owner of the offending vehicle.
III. Statutory amount along with accrued interest be transmitted to the Tribunal. The parties are at liberty to withdrawn it as per rules.
IV. Record and proceeding be sent back to the Tribunal.
6.
All pending applications, if any, also stand disposed off.