KAUSHALYA DEVI Vs. SURESH CHAND

JUDGEMENT

(1.) The present appeal arises out of the award dated 1st March 1985 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 2,30,000/- 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 30th March 1985 and an award was made on 1st April 2003. Aggrieved with the said award enhancement is claimed by way of the present appeal.