HANS KAUR Vs. BHOLA RAM AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 18/1/1994 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 79,200/ - along with interest @ 12% per annum to the claimants.

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

(3.) A claim petition was filed on 3/1/1979 and an award was passed on 18/1/1994. Aggrieved with the said award enhancement is claimed by way of the present appeal.