(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 25.6.99 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 84,708/ - with an interest @ 9% PA for the injuries caused to the claimant appellant in the motor accident.
(2.) THE brief conspectus of facts is as under:
(3.) A claim petition was filed on 14.09.94 and an award was passed on 25.6.99. Aggrieved with the said award enhancement is claimed by way of the present appeal.