O P SHARMA Vs. DES RAJ

JUDGEMENT

(1.) The present appeal arises out of the award dated 17.11.1999 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 4,75,000/- 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 21.7.1997 and an award was made on 17.11.1999. Aggrieved with the said award enhancement is claimed by way of the present appeal.