- (1.) Heard Mr. U.P.S. Kushwaha, learned counsel for appellant as well as Ram Kushal Tewari, learned counsel for respondents no. 1 to 3 & Mr. Subhash Vidyarthi, learned counsel for respondent no. 4 and perused the record.
(2.) No one has put in appearance on behalf of respondent nos. 5 & 6.
(3.) The instant First Appeal From Order has been filed under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') against the judgment and award dated 29.11.2006 in Motor Accident Claim Petition No. 312 of 2005 (Maniram & Others VS. Wasimul Haque & Others) passed by learned Motor Accident Claims Tribunal whereby Rs. 3,25,264/- has been awarded as compensation along with interest @ 6% per annum from the date of presentation of petition upto the date of payment provided the payment is made within one month and if the payment was not made, interest shall be payable @9% per annum for the entire period.;