LAWS(DLH)-2009-4-429

SMT. NEHA GUPTA Vs. DHARAMVIR SINGH AND ANR.

Decided On April 13, 2009
Smt. Neha Gupta Appellant
V/S
Dharamvir Singh And Anr. Respondents

JUDGEMENT

(1.) THE present appeal arises out of the award dated 13.1.2003 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 3,87,200/ - 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 27.7.1999 and an award was made on 13.1.2003. Aggrieved with the said award enhancement is claimed by way of the present appeal.