RUBI KHATOON Vs. MUNA PRASAD

JUDGEMENT

(1.) Heard Mr. Alok Kumar @ Alok Kumar Shahi the learned counsel for the appellants as well as Mr. Ashok Priyadarshi the learned counsel for the respondents.

(2.) This Miscellaneous Appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "Act") on behalf of appellants for enhancing the compensation amount awarded to the appellants/claimants by the learned Additional District Judge-I cum-Motor Accident Claim Tribunal, Patna (hereinafter referred to as "learned Tribunal") in Claim Case No. 499 of 2008 vide judgment dtd. 5/4/2016 and award dated on 9/5/2016.

(3.) The learned Tribunal held that the appellants are entitled to receive Rs.5,85,500.00 as compensation and accordingly the United India Insurance Company/ respondent no. 2 has been directed to make payment of the compensation amount as per the order forthwith, along with simple interest 6% interest per annum from the date of filing of the claim petition within a month from the receipt of the judgment of the learned Tribunal.