ARUN BHANSALI,J. - (1.) This appeal has been filed by the appellants aggrieved against the judgment and award dated 29.10.2009 passed the Motor Accident Claims Tribunal, Udaipur ('the Tribunal'), whereby while awarding the compensation, the Tribunal has directed that if the compensation was not deposited by the Insurance Company within a period of 30 days, interest @ 9% would be payable.
(2.) It is submitted by learned counsel for the appellants that the appeal is limited to the extent of award of interest from the date of application to the date of actual payment and the direction given by the Tribunal, result of which is that in case the amount was paid by the Insurance Company within a period of 30 days, no interest would be payable to the appellants is incorrect and deserves to be set aside.
(3.) Learned counsel for the respondent-Insurer supported the award impugned. It was submitted that for expediting the payment of undisputed compensation, the direction was made by the Tribunal and, therefore, the award does not call for any interference.;