DALVEER KAUR Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) HEARD Sri S.K. Mandal, counsel for the appellant, Sri M.K. Goel, counsel for the respondent no. 1 and Sri K.K. Shah, counsel for the respondent no. 2. This is an appeal filed by the claimant for enhancement of the award.

(2.) BY the present A.O. filed under Section 173 of the Motor Vehicles Act, 1988, appellant has prayed for enhancement of the award dated 6.7.2006 passed by the Motor Accident Claims Tribunal/District Judge, Udham Singh Nagar in M.A.C.P. No. 236 of 2004 Smt. Dalveer Kaur and others Vs. Rashid Ahmad Sheikh and others.

(3.) BRIEFLY stated, a claim petition was filed by the claimant - appellant being M.A.C.P. No. 236 of 2004 Smt. Dalveer Kaur and others Vs. Rashid Ahmad Sheikh and others claiming a sum of Rs. 10,00,000/ - towards compensation.