SMT. GEETA DEVI AND ORS. Vs. DTC

JUDGEMENT

(1.) THE present appeal arises out of the award dated 22nd January 2003 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 4,08,800/ - 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 5th January 2001 and an award was passed on 22nd January 2003. Aggrieved with the said award enhancement is claimed by way of the present appeal.