SHEILA DEVI Vs. RAM KANWAR

JUDGEMENT

(1.) THIS appeal is directed against the order dated 30th April 1986 passed by Smt. Mamta Sehgal, Judge, Motor Accident Claims Tribunal whereby the Tribunal has awarded a sum of Rs. 1,14,000/- to the appellants. The amount was to be paid to the appellants as per the directions issued therein.

(2.) BEING aggrieved against this order dated 30th April 1986 the appellants have filed the present appeal and prayed for enhancement of compensation among with costs and interest.

(3.) THE appeal is disposed of. No costs.