- (1.) Heard, learned counsel for the parties.
(2.) The instant Miscellaneous Appeal has been preferred by the claimants for enhancement of the Award dated 27.11.2013 passed by learned District Judge- 1st-cum-Motor Vehicle Accident Claim Tribunal, Pakur in M.A.C.T. Case No.173 of 2011 whereby the on erroneous consideration less amount has been Awarded to the claimants which is not just and fair compensation.
(3.) Learned counsel for the appellants has submitted that learned Tribunal has granted a sum of Rs.3,49,500/- under Section 166 as well as 140 of the MV Act. The amount paid under Section 140 MV Act, shall be deducted from total Awarded amount. The learned Tribunal has granted simple interest @ 6% from the total compensation date of filing of the claim application i.e. 23.12.2011 till its realization.;