- (1.) As consented by the counsel for the appellant and counsel for the respondents Nos. 1 to 4, we proceed to hear the matter finally.
(2.) The instant FAFO has been filed by the appellant-Insurance Company, assailing the judgment and award dated 16.7.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.9, Gonda in claim petition No. 22 of 2011 : Ashok Kumar Verma & others Vs. Shri Pavittar Singh & others, whereby the Tribunal awarded a sum of Rs.24,83,368/- along with interest at the rate of 6% per annum from the date of filing the claim petition till realization of the awarded amount.
(3.) The factum of accident and resultant expiry of deceased Sunita Rani Srivastava on 1.1.2011 has not been disputed by either of the parties.;