USHA GUPTA Vs. AJAY KUMAR SAXENA

JUDGEMENT

(1.) The present appeal arises out of the award dated 4.7.2002 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 6,20,000/- along with interest @ 10% per annum to the claimants.

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

(3.) A claim petition was filed on 28.1.1998 and an award was made on 4.7.2002. Aggrieved with the said award enhancement is claimed by way of the present appeal.