Dhrub Narayan Upadhyay, J. - (1.) THIS appeal has been preferred by the claimants for enhancement of the amount of compensation in connection with M.V. Claim Case No. 69 of 2003 awarded by the 1st Addl. District -cum -Motor Vehicles Claim Tribunal, Bermo at Tenughat. Heard the counsel for the parties.
(2.) IT is submitted that the appellant No. 1 is the wife of the deceased and respondents 2 to 4 are minor children represented through appellant No. 1. The mother of the deceased has been made respondent No. 4 and she has not come up for enhancement of the claim amount paid to her, nor she has appeared before this Court. It is submitted that the learned tribunal has awarded the amount, but interest has not been paid from the date of filing of the claim application; rather, interest @ 7 1/2% has been directed to be paid to the claimant(s), if the awarded amount is not paid within two months from the date of the impugned order.
(3.) LEARNED counsel for the Insurance Company has opposed the argument.;