(1.) The appellants- claimants had filed an application under section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short), for the award of compensation initiating the proceedings arising out of an accident involving a motor vehicle, a Maruti car bearing registration No. DID 6538 wherein Ratna Naik aged about 10 years had met her untimely death.
(2.) The Motor Accidents Claims Tribunal on a consideration of the evidence and the materials brought on record by the various parties had determined that the present appellants, i.e., the father and mother of the deceased were entitled to an amount of Rs. 45,000 towards compensation.
(3.) Accordingly, the aforesaid Tribunal granted an award under section 168 of the Act, specifying that the said amount be paid by the insurer and the owner as well as the driver together with the interest awarded at the rate of 12 per cent per annum from the date of the filing of the application, i.e., 22.9.92, clarifying, however, that an amount of Rs. 25,000 which had already been paid to the claimants will be deductible from the said amount.
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