SAJO AND ANR. Vs. CHANDER AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 3.1.2003 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 4,77,000/ - along with interest @ 8% per annum to the claimants.

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

(3.) A claim petition was filed on 19.5.2000 and an award was passed on 3.1.2003. Aggrieved with the said award enhancement is claimed by way of the present appeal.