MEHAK SINGH Vs. SATENDER KUMAR @ SATTEY

JUDGEMENT

(1.) The present appeal arises out of the award dated 6/1/2001 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,57,568/- 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 31/5/1995 and an award was made on 6/1/2001. Aggrieved with the said award enhancement is claimed by way of the present appeal.