- (1.) Heard Sri V.C. Dixit, learned counsel appearing for the appellant Insurance Company and Sri S.D. Ojha, learned counsel appearing for the claimant respondents no. 1 to 5. Respondents no. 6 and 7 are formal parties as the contest is between the appellant Insurance Company and the claimant respondents no. 1 to 5.
(2.) The appeal has been preferred by the appellant Insurance Company against the award dated 31.1.2018 passed by the Additional District Judge exercising powers of the Motor Accident Claims Tribunal, Saharanpur.
(3.) The tribunal by the aforesaid award has given compensation of Rs. 14,52,000/- to the claimants contesting respondents with 7% interest from the date of filing of the claim petition till its actual payment.;