VEDWATI Vs. KISHORE SINGH AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 17.2.2004 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 1,05,000/ - with an interest @ 6% 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 20.12.1997 and an award was made on 17.2.2004. Aggrieved with the said award enhancement is claimed by way of the present appeal.