UNITED INDIA INSURANCE CO LTD Vs. SUNITA GIRI

JUDGEMENT

(1.) THESE appeals have been directed against the award dated 15th of September, 2004 passed in Claim Case No. 17/04 by the Fifth Additional Motor Accident Claims Tribunal, Bilaspur.

(2.) M.A. No.1083/2004 has been filed by the claimants for enhancement of the amount of compensation.

(3.) FIRSTLY, we shall examine the finding of contributory negligence.