DILKHUSH Vs. BHERULAL

JUDGEMENT

(1.) This appeal is at the instance of claimants, against the award dated 12/9/2000, passed by Motor Accidents Claims Tribunal, Mandsaur, in M.V. Case No. 21 of 2000, whereby and wherein for death of one Siyaram, present appellants have been awarded a sum of Rs. 2,00,000 together with interest against respondents jointly and severally.

(2.) This appeal is for enhancement. The respondent No. 3 has also filed a cross- objection on 2/2/2005, under Order 41, rule 22 of Civil Procedure Code. Since said cross-objections are barred by more than 3 years, it has also filed an application under section 5 of the Limitation Act.

(3.) We have heard learned counsel for parties and perused record.