MRS. KANTI DEVI Vs. ROHANI PARSAD AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 19/07/2003 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 2,24,800/ - 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 30/11/98 and an award was passed on 19/07/2003. Aggrieved with the said award enhancement is claimed by way of the present appeal.