- (1.) Heard Shri S.B.L. Gaur, learned counsel for the appellant and Shri Shreeprakash Singh appearing for the respondents.
(2.) This First Appeal From Order filed under Section 173 of the Motor Vehicles Act, 1988 (for short the Act), is directed against the impugned judgment and award dated 07.01.2015 passed by Motor Vehicles Accident Claims Tribunal/Additional District Judge, Court No. 15, Jhansi in MACP No. 124 of 2012 awarding a sum of Rs.5,13,272 as compensation along with 7% simple interest from the date of the application till actual payment.
(3.) Shri Shreeprakash Singh, learned counsel for the claimant-respondents has raised a preliminary objection with respect to maintainability of the appeal on the instance of the Insurance Company and submits that since no permission was taken by the appellant from the Tribunal under Section 170 of the Act, hence, the appeal is not maintainable.;