GIRISH BAHADUR SAXENA Vs. BHOLA SHANKAR AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 2.11.2000 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 70,028/ - with an interest @ 12% PA from 11.5.2000 for the injuries caused to the claimant appellant in the motor accident.

(2.) THE brief conspectus of facts is as under:

(3.) PER contra Sh. Kamal Deep counsel for respondent No. 3 contended that the award passed by the learned tribunal is just and fair and does not require interference by this Court.