- (1.) This first appeal is filed under section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 25.5.2009 passed by the Motor Accidents Claims Tribunal, Hardoi in Claim Petition No. 100 of 2007, whereby a compensation of Rs. 1,88,370 was awarded along with interest at the rate of 6 per cent per annum from the date of filing of the claim petition.
(2.) In pursuance to the impugned judgment and order, the compensation was paid to the claimants-respondents by insurance company who got the 'recovery right' from the owner. Being aggrieved, the owner has filed the present appeal.
(3.) Heard Mr. Mohd. Ali, learned counsel for the appellant; Mr. Shishir Pradhan, learned counsel for the opposite party No. 1; and Mr. Narvind Kumar Singh, learned counsel for the claimants-respondents.;