VIDYA Vs. MADAN SINGH

JUDGEMENT

(1.) Nobody appears on behalf of the respondents in spite of service. This is an old case and can brook no further delay. I therefore, proceed to dispose it of.

(2.) This appeal is directed against the judgment dated 30.4.1990 of the Motor Accident Claims Tribunal in Suit No.565/1979 whereby the learned Tribunal passed an award in the sum of Rs.79,000/- with cost and simple interest @ 9% per annum from the date of filing of the petition till the passing of order in favour of the petitioner while granting one month's time failing which the award shall carry an interest of 12% per annum.

(3.) Brief facts of the case as noted by the Motor Accident Claims Tribunal are as follows:-