OM PARKASH Vs. SATNAM SINGH AND ORS

JUDGEMENT

(1.) This is an appeal under Section 173 of the Motor Vehicles Act, 1988 (in short the Act) against the judgment of the Motor Accident Claim Tribunal (in short the tribunal) dated 22.3.1999.

(2.) In the appeal several grounds have been raised impugning the judgment of the tribunal. After labouring for a while and looking at the state of evidence produced before the tribunal, Mr.Mehdiratta, Advocate for the appellant, has fairly conceded that he is confining his case for enhancement of compensation on the ground of loss on account of pain and agony and interest. Mr.Mehdiratta claims interest @ 12% p.a from the date of filing of the petition.

(3.) The Tribunal on the other hand under the head, compensation on account of pain and agony, has granted a sum of Rs. 1,500/- and insofar as the interest is concerned, has awarded simple interest @ 6% p.a from the date of filing of the petition.