SALEEMAN Vs. BRIJESH KUMAR MAHESHWARI

JUDGEMENT

(1.) HEARD Sri Manish Dalakoti, learned counsel for the appellant/claimant and Ms. Seema Sirohi, learned counsel for the respondent No. 1 and Sri D.S. Patni, learned counsel for the respondent No. 2.

(2.) THIS is an appeal arising out of the judgment and award dated 13.5.2002, passed by the Motor Accident Claims Tribunal, Nainital in Motor Accident Claim Petition No. 53 of 1999, Smt. Saleeman v. Brijesh Kumar Maheshwari and Anr., awarding Rs. 1,37,000 (Rupees one lac thirty seven thousand only) as compensation to the claimant/ appellant along with interest at the rate of 9% per annum, from the date of filing of the claim petition, i.e., 12.12.1998 till the date of payment of compensation against the National Insurance Company.

(3.) THE deceased was doing business of selling vegetables and was earning Rs. 6,000 per month. The claim petition was contested by the opposite parties.