Anubha Rawat Choudhary, J. - (1.) Heard Mr. Ashutosh Anand, counsel appearing on behalf of the appellant.
(2.) Heard Mr. K. K. Singh, counsel appearing on behalf of the Respondents-Claimants.
(3.) This appeal has been filed against the Judgment and Award dated 08.02.2012 passed by the learned Principal District Judge-cum-Motor Vehicle Accident Claims Tribunal, East Singhbhum, Jamshedpur, in Compensation Case No. 28 of 2011, whereby the learned Tribunal has been pleased to allow the claim application of the claimants u/s 166 and has held the appellant liable to compensation of Rs. 11,00,000/- with interest @ 6% from the date of filing i.e. 28.01.2011 till realization.;