UNION OF INDIA Vs. AISHA

JUDGEMENT

(1.) THIS civil first miscellaneous appeal is directed against the judgment/award dated 23rd of February, 2007 passed by Presiding Officer, Motor Accident Claims Tribunal, Srinagar in a claim petition No. 187/99 titled as Mst. Aisha and others Vs. Union of India and others, whereby and where under an amount of Rs.5,23,000/ - with 6% interest from the date of institution till its final realization came to be awarded in favour of the claimants/respondents against the non -applicants/appellants, hereinafter for short the impugned award.

(2.) HEARD . It is profitable to notice the brief facts of the case herein:

(3.) NON -applicants -appellants contested the claim petition by the medium of objections and following issues came to be framed vide order dated 30th October, 2001: