VASDEV AND ORS. Vs. DTC AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 21.7.1999 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 72000/ - 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 31.7.1989 and an award was passed on 21.7.1999. Aggrieved with the said award enhancement is claimed by way of the present appeal.