BALWAN SINGH Vs. SH. RANDHIR SINGH AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 2.8.2002 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 88,300/ - with an interest @ 9% p.a for a period of two and a half years 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 6.8.98 and an award was passed on 2.8.2002. Aggrieved with the said award enhancement is claimed by way of the present appeal.