HARILAL Vs. SATBIR SINGH

JUDGEMENT

(1.) THE present appeal arises out of the award dated 14/5/1999 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,71,600/ - 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 20.2.995 and an award was passed on 14/5/1999. Aggrieved with the said award enhancement is claimed by way of the present appeal.