Dalip Singh, J. - (1.) In response to our notice, Shri Inderjeet Singh, Advocate has appeared on behalf of the Insurance Company-respondent No. l.
(2.) We have heard learned counsel for the parties.
(3.) The miscellaneous application has been filed by the claimants with the submission that after the decision of the Division Bench enhancing the amount of compensation vide judgment dt. 14.12.2004 in D.B. Special Appeal (Civil) No. 59 of 2003 an amount of Rs.1,44,000/- be paid with interest @ 9% per annum from the date of filing of the claim petition, the enhanced amount with interest has not been paid to the claimants within a period of two months, as directed by this Court.;