KAVITA DEVI Vs. GUNJAN KUMAR

JUDGEMENT

(1.) Heard Learned counsel for the appellants and learned counsel for the respondent no.3/Insurance Company.

(2.) This Miscellaneous Appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "Act of 1988") on behalf of the claimants for enhancing the compensation amount awarded to claimants/ appellants by the learned District Judge-cum-M.V. Accident Claim Tribunal, Munger (hereinafter referred to as "Learned Tribunal") vide judgment dtd. 31/3/2014 and award dtd. 16/4/2014 passed in Claim Case No.53 of 2012 arising out of Muffasil P.S. Case No. 115 of 2012.

(3.) The learned Tribunal held that claimants are entitled to receive 4,78,500/- as compensation and accordingly ? respondent no.3, Future General Insurance Co. Ltd., has been directed to make payment of the compensation amount as per the order within three months from the date of passing of said order along-with 9% simple interest per annum from the date of filing of the claim case till realization of the compensation amount. Liberty has been given to the Insurance Company to recover the amount of compensation from the owner of the offending vehicle in accordance with law if at all they are entitled.