KULDIP KAUR Vs. HARJINDER SINGH

JUDGEMENT

(1.) The present appeal arises out of the award dated 28/5/2001 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,99,200/- along with interest @ 9% per annum to the claimants.

(2.) A claim petition was filed on 17/4/1990 and an award was made on 28/5/2001. Aggrieved with the said award enhancement is claimed by way of the present appeal.

(3.) He thus urged that the award is just and fair and requires no interference.