- (1.) United India Insurance Company Limited has filed this revision petition under Article 227 of the Constitution of India assailing order dated 17.05.2005 passed by learned Motor Accident Claims Tribunal, Gurdaspur (in short the Tribunal).
(2.) Claim petition filed by respondents no. 1 and 2/claimants under the Motor Vehicles Act was allowed by the Tribunal vide Award dated 02.09.1996, thereby awarding compensation of Rs.1,20,000/- without interest to the claimants. Admittedly, during pendency of the claim petition, the petitioner Insurance Company had paid amount of Rs.25,000/- on 13.10.1993 towards no fault liability. The petitioner paid remaining amount of Rs.95,000/- on 29.10.1996, in accordance with Award of the Tribunal.
(3.) In appeal, this Court enhanced the amount of compensation to Rs.1,32,000/- along with interest @ 12% w.e.f. 15.06.1993 the date of filing of claim petition till recovery.;