SHAM LAL Vs. DHARAMVIR AND ANR.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 12th August 2000 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 1,75,800/ - 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.) NOBODY has been appearing for the respondents.