- (1.) At the stage of admission, we have taken up the matter for disposal.
(2.) We have heard learned counsel for the appellant and have gone through the material on record.
(3.) This First Appeal From Order under Section 173 of the Motor Vehicles Act is preferred against the judgment and decree dated 4.3.2015 passed by Motor Accident Claims Tribunal/District Judge, Etah in M.A.C.P. No. 169 of 2012 whereby the Tribunal has awarded Rs. 7,95,200/- from the date of filing of claim petition along with simple interest of 9 % per anneem till the actual payment is made.;