ANITA DEVI Vs. ASHA RAM GURGAR

JUDGEMENT

(1.) The instant appeal under Sec. 173 of Motor Vehicles Act for enhancement of quantum of compensation has been filed by the claimants against the judgment/award dtd. 27/6/2012 passed by the Motor Accident Claims Tribunal, Anoopgarh, District Sriganganagar in MAC Case No. 98/2008, whereby learned Tribunal awarded a sum of Rs.5,37,000.00 as compensation with interest @ 6% per annum.

(2.) Brief facts of the case are as under:-

(3.) Heard the learned counsel for the parties and perused material available on record.