SUSHMA RANI Vs. A K CHADHA

JUDGEMENT

(1.) The present appeal arises out of the award dated 16.5.2001 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 2,50,000/- along with interest @ 9% per annum to the claimants.

(2.) The brief conspectus of the facts is as follows:

(3.) A claim petition was filed on 26.2.1986 and an award was made on 16.5.2001. Aggrieved with the said award enhancement is claimed by way of the present appeal.