- (1.) The instant appeal is directed against the award dated 31.8.2013 passed by Motor Accident Claims Tribunal, Ajmer, in Claim Case No.173/2002 (384/2005).
(2.) Counsel for the appellants has not disputed the claim allowed at Rs.1,32,000, however, he has disputed the fact that interest was declined to be allowed from 7.12.2001 when the claim petition was filed before the Tribunal whereas the Tribunal has allowed the interest only from 18.5.2012.
(3.) The brief facts noticed are that Harish Chand is said to have met with an accident on 24.2.2001 at about 9:25 A.M. near Railway Crossing No.4A, Adarsh Nagar Railway Station, Ajmer, when it is said that a bus Roadways bearing no. RJ 14P 2206, which was being driven in a rash and negligent manner, came and hit Harish Chand consequent thereto he expired. A claim of Rs.9,29,000 was filed along with interest.;