MEENAXI Vs. ORIENTAL INSURANCE COM. LIMITED GENERAL MANAGER

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellants, are the claimants, who are seeking enhancement of compensation in respect of the motor vehicle accident which had occurred on 8/8/1993. The husband of the appellant no.1/ claimant no. 1, who was an army personnel, had died in the said accident.