ALOIS EKKA Vs. JAGBIR SINGH

JUDGEMENT

(1.) The present appeal arises out of the award dated 4.8.1998 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 6,500/- 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 24.8.77 and an award was made on 4.8.1998. Aggrieved with the said award enhancement is claimed by way of the present appeal.