HARSH SYAL Vs. ASHA RANI SYAL

JUDGEMENT

(1.) CM. 8/2003: This is an application for condonation of delay in filing the appeal. Delay condoned. The application is disposed of.

(2.) FAO 7/2003: This appeal is directed against the judgment dated 6.4.2002 of the Motor Accident Claims Tribunal in Suit No.407/94 whereby the Tribunal has awarded a sum of Rs.9,20,000/- on account of death of Sanjay Syal being involved in an accident on 1.5.1994 while driving on his motor cycle.

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