RAM KUMAR Vs. MCD

JUDGEMENT

(1.) CM 902/2000

(2.) THE present appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act) is directed against the award dated 2.11.1999 passed by the Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal) in claim petition No. 173/1994 titled "Shri Ram Kumar & Anr. vs. Municipal Corporation and Anr."

(3.) BY way of present appeal the appellants are seeking enhancement of compensation.