- (1.) Heard learned Counsel for the parties. This appeal is directed against the judgment/award dated 6.8.1993 passed by the Motor Accident Claims Tribunal, Sambhar Lake, District Jaipur in Motor Accident Claim Case No. 222 of 1993, whereby the learned Tribunal awarded a compensation of Rs. 79,605 in favour of the claimant appellant in respect of injuries sustained by him in an accident, which took place on 21.12.1987 arising out of use of motor vehicle.
(2.) Learned Counsel for the claimant appellant contended only one submission that although the amount of compensation awarded in the present case is just and reasonable, but while awarding compensation, it was a duty of the learned Tribunal to award interest on the amount of compensation in view of Section 171 of the Motor Vehicles Act, 1988, but the learned Tribunal has not awarded any interest on the amount of compensation nor any reason has been assigned for the same. Therefore, the interest be awarded on the amount of compensation.
(3.) Learned Counsel for the respondents contended that the learned Tribunal was conscious about passing of an order about the interest. The Tribunal has specifically directed that the amount of compensation awarded in impugned judgment be paid to the claimant within a period of two months, otherwise, the claimant will be entitled to get interest at the rate of 12% per annum from the date of filing of the application. He further contended that the respondents have already made the payment of the entire amount of compensation within a period of two months from the date of passing of the award, therefore, appeal be dismissed.;