PREMWANTI Vs. RAJ KUMAR

JUDGEMENT

(1.) The present appeal arises out of the award dated 6/7/2001 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 7,30,000/- 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 17/7/1989 and an award was made on 6/7/2001. Aggrieved with the said award enhancement is claimed by way of the present appeal.