PADMA THAPA Vs. RAKESH KUMAR AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 23/2/2002 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 3,46,000/ - 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 14/1/2000 and an award was passed on 23/2/2002. Aggrieved with the said award enhancement is claimed by way of the present appeal.