- (1.) FAFO is restored to its original number vide order of date passed on the C.M. Application No. 93610 of 2009.
(2.) AN appeal under Section of the Motor Vehicle Act has been preferred against the impugned award for the enhancement of compensation including interest. In brief, on 8.2.1993 at about 8.30 am near village Lacchipur, Thana Kheri, District Rae Bareli, deceased Puttilal Yadav and Chandra Pal met with an accident with Jeep No. U.P.32/D -9435 driven rashly and negligently by the Driver. An FIR was lodged and dependants of the deceased had approached the Tribunal by preferring a claim petition under the Motor Vehicle Act. The Tribunal framed issues with regard to accident occurred from the jeep and after recording evidence awarded compensation.
(3.) A solitary argument advanced by the learned Counsel for the appellant is that the appellants are entitled for interest from the date of moving applications. Appellants also prayed for enhancement of compensation.;