SURAJ DASS Vs. SHIV KUMAR AND ORS.

JUDGEMENT

(1.) THE present appeal is preferred against the award of compensation passed by the Learned Motor Accident Claim Tribunal on 19.7.96. The learned Tribunal awarded a total amount of Rs. 35,000/ - with an interest @ 12 % PA for the injuries sustained by the claimant appellant in the motor accident.

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

(3.) A claim petition was filed on 1.4.85 and an award was made on 19.7.96. Aggrieved with the said award enhancement is claimed by way of the present appeal.