SAUMITRA DAYAL SINGH,J. - (1.) This appeal has been filed by the insurer against the award dated 29.10.2005 passed by Motor Accident Claims Tribunal/Special Judge (AntiCorruption), Meerut in M.A.C.P.No.885 of 1998 whereby the Tribunal has awarded Rs. 4,35,200/ together with interest @ 6% in favour of the claimantrespondent, arising from the accidental death of Ram Chandra.
(2.) Upon interim order passed by this Court, the entire amount of compensation determined at Rs. 4,35,200/ has been deposited before the Tribunal and would have been paid out to the claimant. At present, it is only the interest which is lying deposited with the Tribunal under the aforesaid interim order.
(3.) In the claim petition, the claimant disclosed, Ram Chandra met with an accident on 19.01.1996 when his cycle was hit by a Tata LCV bearing registration no. UP 15 D 9439, being driven in a rash and negligent manner by it's driver, on the wrong side of the road. The accident took place at about 8:00 a.m. near the saw mill at village Sisoli.;