- (1.) This appeal is directed against the judgment and award dated 22.08.2008 passed by the Motor Accident Claims Tribunal, Hanumangarh ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs.1,92,000/- as compensation for the death of Smt. Kaushalya Devi, however, it has directed that the appellants who had filed application for compensation ('application') before the Tribunal would be paid Rs.32,000/- each and rest of the amount i.e. Rs.1,28,000/- would not be required to be deposited by the Insurance Company. However, in case any claim is filed by the other four legal representatives of deceased Smt. Kaushalya Devi, the amount would be paid to them.
(2.) It is submitted by learned counsel for the appellants that an application had been filed before the Tribunal by the other four children of the deceased to indicate that they were not interested in getting the compensation and the same may be paid to the appellants-claimants-applicants and, therefore, there was no occasion for the Tribunal to pass the award in the nature it has been passed.
(3.) Learned counsel for the respondent Insurance Company supported the direction issued by the Tribunal.;