DTC AND ORS. Vs. SARITA SETH AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 14.3.1991 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,56,400/ - 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 13.7.1984 and an award was passed on 14.3.1991. Aggrieved with the said award DTC has filed the present appeal.