SH. VISHAL MITTAL Vs. DTC

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 24/07/2002 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 60,640/ - with an interest @ 9% PA for the injuries caused to the claimant appellant in the motor accident.

(2.) THE brief conspectus of facts is that on 21/11/1989 at Hanuman Road, the appellant was injured when a DTC bus bearing registration no DEP 8379 crushed his right foot under its wheel. A claim petition was filed on 13/03/1990 and an award was made on 24/7/2002. Aggrieved with the said award enhancement is claimed by way of the present appeal.

(3.) NOBODY has been appearing for the respondents.