K.P. SINGH Vs. ISTYAK KHAN AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award dated 5/5/99 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 32,000/ - 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 11/5/1992 and an award was passed on 5/5/99. Aggrieved with the said award enhancement is claimed by way of the present appeal.