Ritu Raj Awasthi, J. - (1.) Heard Mr.Zafar Aziz, learned counsel for the appellant and Mr. Sudeep Kumar, learned counsel for the respondents.
(2.) The First Appeal From Order has been filed against the judgment and award dated 14.11.2000 passed in M.A.C. Case No. 347 of 1999 (Rajeshwar Prasad Pandey Vs. Surendra Singh & another) awarding a sum of Rs.1,67,000/- along with interest at the rate of 12% per annum from the date of institution of the claim petition till its realization in favour of the respondents-claimants and against the appellant.
(3.) Mr.Zafar Aziz, learned counsel for the appellant has submitted that the instant appeal involves a short question for consideration. It is with respect to the rate of interest which shall be applicable on the amount of compensation awarded by the Tribunal.;