CHIRANJI LAL SHARMA Vs. MANJIT SINGH

JUDGEMENT

(1.) THE present appeal arises out of the award dated 16.3.2002 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 2,16,000/ - along with interest @ 9% per annum to the claimants.

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

(3.) NOBODY has been appearing for the respondent.