SANGEET LODHA,J. - (1.) This petition is directed against order dated 16.12.11 of the Motor Accident Claims Tribunal ('Tribunal'), Ratangarh, District Churu, whereby an application preferred by the petitioner, seeking correction of her name in the award dated 27.8.97 passed in Claim Petition No.27/94 as 'Alka Devi' in place of 'Geetbala' stands rejected.
(2.) The relevant facts are that the petitioner's father died in a motor vehicle accident occurred on 10.10.93. The petitioner along with her mother and brothers filed claim petition before the Tribunal against the second and third respondent herein. In the claim petition, the name of the petitioner was mentioned as 'Geetbala'.
(3.) The claim petition was allowed by the Tribunal vide judgment dated 27.8.97 and an award of compensation quantified at Rs.6,08,000/- was passed in favour of the claimants and against the second respondent. The claimants were also held entitled for interest on the amount of compensation @ 15% from 8.4.94 till the realisation.;