- (1.) HEARD learned Counsel for the appellants and learned Counsel for the respondent -Insurance Company.
(2.) THIS appeal is directed against the judgment and award dated 18th November, 2006 passed by the Motor Vehicle Accident claims Tribunal. Ranchi in Compensation case No. 50 of 2004, whereby he has awarded compensation of Rs. 1,62,000/- for the death of the deceased in a motor vehicle accident.
(3.) THE appellants have preferred this appeal for enhancement of compensation and also aggrieved by that part of the order whereby the Tribunal refused to allow interest on the compensation amount.;