SUDARSHAN KUMAR Vs. GURMAIL SINGH

JUDGEMENT

(1.) The present appeal arises out of the award dated 22/2/1999 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 15,000 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 31/8/81 and an award was made on 20/2/1999. Aggrieved with the said award enhancement is claimed by way of the present appeal.