MALA DEVI Vs. GOVIND RAM

JUDGEMENT

(1.) The present appeal arises out of the award dated 22/8/1995 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,75,000/- 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 8.5.1986 and an award was made on 22/8/1995. Aggrieved with the said award enhancement is claimed by way of the present appeal.