Ashok Kumar, J. - (1.) This appeal under Section 173 of the Motor Vehicles Act, 1988 has been preferred against the judgment and decree dated 04.09.1993 passed by the 1st Additional District Judge (M.A.C.T.), Gorakhpur in Motor Accident Claims Tribunal No.84 of 1989, by which the claim petition filed by Ram Payre, Smt. Bhagmani and Anrudh Mishra was allowed and appellant- Insurance Company was directed to pay a sum of Rs. 22,000/- as compensation along with interest at the rate of 10% per annum within six weeks from the date of order dated 04.09.1993.
(2.) Heard Sri P.K. Sinha, learned counsel for the appellant- Insurance Company and Sri Markanday Rai, learned counsel appearing for the claimants-respondent nos.1 and 2.
(3.) Respondent no.3, the owner of the vehicle has not contested the proceedings before this Court as no one has put in appearance when the appeal has been heard today.;