- (1.) Order dated 7.3.2012 passed by learned Motor Accident Claims Tribunal, Chandigarh (in short, the Tribunal) is under challenge in this revision petition filed under Article 227 of the Constitution of India. Respondents no. 1 and 2/claimants filed claim petition under section 166 of the Motor Vehicles Act for grant of compensation on account of death of their father caused in a motor vehicular accident by the vehicle of Himachal Road Transport Corporation (petitioner herein-respondent no. 2 in the claim petition). The vehicle was being driven by Bachan Dass respondent no. 3 herein (respondent no. 1 in the claim petition). The Tribunal vide award dated 21.5.2007 awarded Rs. 1,60,000/- as compensation along with interest @ 7.5% per annum from the date of filing of claim petition till recovery.
(2.) The petitioner herein deposited the awarded amount with the Tribunal on 5.11.2007. Claimants filed execution petition in August, 2008. Nazir of the Court made wrong report that the amount had not been deposited by the petitioner herein.
(3.) The Tribunal vide impugned order dated 7.3.2012 has directed the petitioner herein to pay interest on the compensation amount since 5.11.2007 (the date of deposit) till 25.2.2012 when the deposit was brought to the notice of the decree holders. The said order is under challenge in the instant revision petition.;