KU FATIMA ALIAS KIRAN SWAMY Vs. MURARILAL

JUDGEMENT

(1.) ON due consideration MCP No. 1461/2004 is allowed and the delay in filing the appeal is hereby condoned.

(2.) WITH the consent of the learned Counsel for the parties the appeal is finally heard.

(3.) APPELLANT Ku. Fatima @ Kiran Swamy is seeking enhancement of the amount of compensation awarded by Fourth Additional Motor Accident Claims Tribunal, Jabalpur, vide award dated 28-4-2003 passed in Motor Vehicle Case No. 87/2002.