Sangeet Lodha, J. - (1.) THIS writ petition is directed against order dt. 20.06.07 of the Motor Accident Claims Tribunal, Dungarpur passed in Civil Misc. Application No. 17/05, whereby the petitioner has been directed to make payment of interest to the respondents -claimants @ 9% instead of 6% in terms of award dt. 19.02.04 passed by the tribunal in Claim Case No. 176/ 99. With the consent of learned counsel appearing for the parties, the matter is finally heard at this stage.
(2.) THE claim petition filed by the respondents -claimants was decided by the tribunal vide judgment and award dt. 19.2.04, whereby compensation of Rs. 17.09,800/ - was awarded in favour of the respondents -claimants along with interest @ 6% per annum from the date of award i.e. 21.07.1999 till the date of payment. It was further directed that the amount shall be paid within a period of 60 days failing which the interest shall be payable @ 9% per annum. The amount awarded by the tribunal was deposited by the petitioner -Company on 28.4.04, calculating interest payable @ 6%.
(3.) THE respondents -claimants preferred an application claiming interest on the awarded amount @ 9% in as much as the amount was not deposited by the petitioner -Company within stipulated period in terms of the award. The application preferred has been allowed by the tribunal by the order impugned. Hence, this petition.;