LAWS(DLH)-2008-7-269

MEGHAVATI Vs. RAJA RAM YADAV

Decided On July 28, 2008
MEGHAWATI Appellant
V/S
RAJA RAM YADAV Respondents

JUDGEMENT

(1.) THE present appeal under Section 173 of the Motor Vehicle Act, 1988 (for short as 'act') has been filed by the appellant seeking enhancement of the compensation amount.

(2.) BY the impugned judgment dated 18th May, 2006, passed by Sh. A. S. Yadav, Judge MACT, New Delhi, an award in the sum of Rs. 1,32,200/- along with 6% interest from the date of filing of the petition till realization was passed in favour of the appellant.

(3.) BEING dissatisfied with the award, the appellant has filed the present appeal.