UNITED INDIA INSURANCE CO. LTD. Vs. SANWALA DEVI

JUDGEMENT

(1.) Heard Sri Nagendra Kumar Srivastava, learned counsel for the appellant, Sri Ramesh Chandra Pathak, learned counsel for the respondent Nos. 1 to 5, and Sri Neeraj Chandra Srivastava, learned counsel for respondent Nos.6 to 10.

(2.) The present first appeal from order arises out of the judgment and award dtd. 18/5/2017 passed by the Motor Accident Claims Tribunal/ District Judge, Basti (hereinafter referred to as the 'Tribunal') in M.A.C.P. No. 18 of 2015 (Smt. Sanwala Devi and others vs. Ram Sumarin and others) awarding Rs.30,46,622.00 as compensation from the appellant with simple interest at the rate of 6 percent from the date of filing of petition till the date of its actual payment.

(3.) The respondent nos.1 to 5, the claimants, filed a Claim Petition under Sec. 166 of the Motor Vehicles Act, 1988 before the Tribunal, seeking compensation amounting to Rs.64,99,476.00 along with 15 percent interest per annum from the date of filing of petition till its payment.