- (1.) Heard learned counsel for the appellant and perused the record.
(2.) This First Appeal From Order under Section 173 of the Motor Vehicles Act, 1988 has been filed challenging the validity and correctness of the award dated 17.3.2012 passed by the Motor Accident Claims Tribunal/ District Judge, Saharanpur in Motor Accident Claim Petition No. 164 of 2011 between Karan Singh and others versus Ashok Kumar and others.
(3.) By the aforesaid award the Tribunal has allowed the claim petition of the appellants ordering thus:- " This claim petition is allowed in favour of the petitioners No.1 and 2 as against the O.P.s. for the payment of compensation of Rs.9,40,120/- ( Rs.Nine lacs forty thousand one hundred twenty only) along with interest @ 6% per annum from the date of filing of the petition till the date of actual payment. The petitioner No.3 Sudhir Kumar will not get any compensation. The petitioner No.1 Karan Singh and petitioner No.2 Sohan Biri will get the whole amount of compensation and they will get equal share. The O.P. No.2 National Insurance Company Ltd. is hereby directed to pay the awarded amount in the court within 30 days from today through cheque/draft prepared in the name of M.A.C.T. Saharanpur.;