KAMLI DEVI Vs. JAMSHED ALAM

JUDGEMENT

(1.) THE present appeal arises out of the award dated 28/7/1999 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 2,00,000/ - along with interest @ 9% per annum to the claimant.

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

(3.) A claim petition was filed on 28.9.1999 and an award was passed on 17.4.2002. Aggrieved with the said award enhancement is claimed by way of the present appeal.