MOHD CHHOTEY Vs. SAFI AHMED

JUDGEMENT

(1.) The present appeal arises out of the award dated 5.5.1999 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 52,784/- along with interest @ 12% per annum to the claimants.

(2.) The brief conspectus of the facts is as follows:

(3.) A claim petition was filed on 11.2.1991 and an award was made on 5.5.1999. Aggrieved with the said award enhancement is claimed by way of the present appeal.