BHIRBHAN Vs. SHIV NARAIN AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 01.9.2003 for enhancement of compensation. The learned Tribunal awarded compensation of Rs. 26,000/ - (50% of Rs. 52,000/ - deducted on account of contributory negligence on the part of appellant) alongwith an interest @ 6% 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 10.4.97 and an award was made on 1.9.2003. Aggrieved with the said award enhancement is claimed by way of the present appeal.