HARISH KUMAR Vs. ASHOK KUMAR TYAGI

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 28/4/99 for enhancement of compensation. The Learned Tribunal awarded a total amount of Rs. 8,500/ - with an interest @ 12% 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 29/6/87 and an award was passed on 28/4/99. Aggrieved with the said award enhancement is claimed by way of the present appeal.