LEELA Vs. SADHNA KOTHARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal has been preferred against the judgment and award dated 08.01.2002 passed by Motor Accident Claims Tribunal, Banswara in Claim Case No. 107/1996 whereby the

(3.) Learned Tribunal awarded a sum of Rs. 1,54,000/- as compensation in favour of the appellants-claimants on account of the death of Rajiya in the accident which occurred on 31.03.1996. Learned Tribunal after framing the issues, evaluating the evidence on record and hearing learned counsel for the parties decided the claim petition of the appellants-claimants.