KAUSHAL JAYENDRA THAKER,J. - (1.) Heard learned advocate Shri Amit Kumar Sinha with Ram sing for the appellants original claimants and Sri Arun Kumar Shukla for the respondent insurance company. None appears for owner or driver of the vehicle involved in the accident
(2.) The parties are referred as appellants and respondent insurance company.
(3.) This appeal challenges the award and decree / order dated 16 09 2003 passed by Motor Accident Claims Tribunal, Allahabad, in M.A.C.P.No.187of 2001 awarding a sum of Rs 1,72,000/- with conditional interest at the rate of 8% if the compensation was not deposited within 2 months of passing of the award. The insurance company has accepted their liability as the award is challenged by the claimants appellants herein.;