AMRIT SHARMA AND ORS. Vs. DTC AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 31.1.1997 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,29,000/ - 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 16.3.1989 and an award was passed on 31.1.97. Aggrieved with the said award enhancement is claimed by way of the present appeal.