HEM LATA SHAH Vs. CHANDRA KALA JOSHI

JUDGEMENT

(1.) HEARD Sri J. C. Pandey, counsel for the appellant and Srij Prabhat Pandey, counsel for the respondent no. 2.

(2.) BY the present A. O. filed under Section 173 of the Motor Vehicles Act, 1988, appellant has prayed for setting aside the judgment and order dated 25. 8. 1999 passed by the Motor Accident Claims Tribunal/special Judge, (E. C. Act) Additional District Judge, Nainital in M. C. A. No. 167 of 1993 Smt. Chandra Kala Joshi Vs. Naveen lal Shah and others.

(3.) BRIEFLY stated, a claim petition was filed by the claimant / respondent no. 1 being M. C. A. No. 167 of 1993 Smt. Chandra Kala Joshi Vs. Naveen Lal Shah claiming a sum of Rs. 1,50,000/- towards compensation on account of the accident occurred on 10. 9. 1992.