JAGRATI AND ORS. Vs. RANDHIR SINGH AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 28.4.95 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 57,000/ - 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 12.12.79 and an award was made on 28.4.95. Aggrieved with the said award enhancement is claimed by way of the present appeal.