VANEETA Vs. SURESH CHAND AND OTHERS

JUDGEMENT

(1.) The appellant by filing this appeal under Sec. 173 of Motor Vehicles Act against an Award dated 8th Sept., 1999 is aggrieved by one direction wherein it is observed that the appellant will be entitled to withdraw the amount awarded only after the divorced husband of the appellant gives his no objection.

(2.) Heard Mr. Jain, L/c for appellant.

(3.) Counsel for the appellant pursuant to this Court order dated 29th Oct., 1999 filed a copy of divorce decree on 11th Oct., 1995. Perusal of decree for divorce clearly shows that marriage is annulled with consent.