SARLA TULSIAN Vs. NEW INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 3.11.1997 of Motor Accident Claims Tribunal Whereby the tribunal awarded a sum of Rs. 1,35,200/ - 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 16.1.1990 and an award was passed on 3.11.1997. Aggrieved with the said award enhancement is claimed by way of the present appeal.