- (1.) The present appeal has been preferred by the owner and driver of bus No.PB-30F-5578 against award dated 14.03.2012 passed by learned Motor Accidents Claims Tribunal, Ferozepur (hereinafter called the 'Tribunal'). Respondent No.2 has filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter called the 'Act') for grant of compensation on account of injuries suffered by him in the motor vehicular accident which took place on 26.11.2009 due to rash and negligent driving of bus No.PB-30F-5578 on the part of appellant No.2 which was owned by appellant No.1 and was insured with respondent No.1.
(2.) The said petition was allowed by the learned Tribunal vide impugned award and a compensation to the tune of Rs.2,32,000/- along with interest @ 7% per annum from the date of filing the claim petition till realisation was passed against the appellants. However, respondent No.1 insurance company was directed to satisfy the award at the first instance and to recover the same from the insured and other respondents as per law.
(3.) Aggrieved with the aforesaid award, the present appeal has been preferred by the owner and driver of the vehicle.;