KAMLA DEVI AND ANR Vs. LALIT AND ORS

JUDGEMENT

(1.) Heard.

(2.) Allowed as prayed for. Delay of 30 days in filing the appeal stands condoned.

(3.) Main Case Challenge in the present appeal has been directed against award dtd. 15/3/2016 passed by the Motor Accidents Claims Tribunal, Rohtak whereby claimants have been awarded compensation to the limited extent of Rs.50,000.00 under 'No Fault Liability'.