LAWS(DLH)-2009-4-525

SMT. KAILASH KATARIA Vs. SHYAM SUNDER AND ORS.

Decided On April 13, 2009
Smt. Kailash Kataria Appellant
V/S
Shyam Sunder And Ors. Respondents

JUDGEMENT

(1.) THE present appeal arises out of the award dated 1.12.2001 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 59,000/ - 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 2.8.1983 and an award was made on 1.12.2001. Aggrieved with the said award enhancement is claimed by way of the present appeal.