- (1.) Heard learned counsel for the appellants.
(2.) Issuance of notice to the respondents is dispensed with in view of the fact that the Tribunal has committed a manifest error in the impugned judgment insofar as it awarded interest from the date of passing of the judgment, instead of filing of the claim petition, i.e., 5.4.2012, which is a judicial decision of the Hon'ble Apex Court as well as statutory provision. 2. Present appeal has been filed by the appellants-claimant, for the enhancement of the compensation, under Section 173 of Motor Vehicles Act, 1988, against the judgment and order dated 27.7.2013, passed by the Motor Accident Claims Tribunal, Balrampur in Claim Petition No. 10 of 2009.
(3.) The brief facts of the case are that on 16.1.2009, at about 1.00 in the noon, the deceased Sri Pramod Kumar was going on his motor-cycle. When he reached near jail (under construction} village Mahadev Misra, District Balrampur, from the opposite direction, a truck bearing number M.P. 19/1753 was coming, whose driver was driving it carelessly, rashly and negligently and hit the motorcycle. The necessary F.I.R. was lodged. The deceased died on the spot. The claimants-appellant have filed the claim petition before the Tribunal, who after examining the entire evidence has awarded a total compensation of Rs. 14,47,000 alongwith the interest @ 6% from 5.4.2012.;