RAKESH SRIVASTAVA,J. - (1.) List has been revised. No one appears on behalf of the respondent nos.1 and 2.
(2.) Heard Sri Tarun Kumar Mishra, learned counsel for the appellant and Sri Pankaj Pandey, learned counsel appearing on behalf of respondent nos.3 and 4.
(3.) This first appeal from order under section 173 of the Motor Vehicles Act, 1988 (for short 'Act'), has been filed by the United India Insurance Company Limited against the judgment and award dated 05.05.2005 passed by the Motor Accident Claims Tribunal/Additional District Judge/Special Judge (E.C. Act), Gonda in MACP No.29 of 2004 (Surya Narayan Shukla and another versus Shiva Shankar Mishra and others), whereby a sum of Rs.3,62,000/- along with interest at the rate of 9% has been awarded to the respondent nos.1 and 2.;