ANITA DEVI Vs. JANGI RAM

JUDGEMENT

(1.) The present appeal arises out of the award dated 21.8.1995 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 4,66,000/- along with interest @ 12% per annum to the claimants.

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

(3.) A claim petition was filed on 16.5.1991 and an award was passed on 21.8.1995. Aggrieved with the said award enhancement is claimed by way of the present appeal.