SATYADAN SINGH Vs. GUMAN SINGH

JUDGEMENT

(1.) Admit. Shri J.K. Singhi appears for the contesting respondents. With the consent of the learned counsel for both the parties, the appeal was heard finally and is being disposed of.

(2.) The Learned counsel for the claimant-appellants have preferred this appeal only on one ground i.e. that the learned Tribunal has committed an illegality in not awarding the interest on the amount of compensation from the date of claim application and in awarding the same only from the date of award.

(3.) The Motor Accident Claims Tribunal, Jaipur vide its impugned award dated 8.11.2004 passed in Motor Accident Claim Case No. 369/98 passed an award in favour of claimant-appellants for a sum of Rs. 4,00,000/- in respect of the death of Vinod who died on 26.10.1997 from the injuries sustained by him in motor accident that took place on 13.10.1997. The Tribunal also awarded interest @ 6% p.a. from the date of award.