SMT. SANTOSH Vs. SH. BABU LAL

JUDGEMENT

(1.) THE present appeal arises out of the award dated 21/08/2004 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 5,18,400/ - along with interest @ 7% per annum to the claimants.

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

(3.) A claim petition was filed on 02/07/2003 and an award was passed on 21/08/2004. Aggrieved with the said award enhancement is claimed by way of the present appeal.