RAJEEV KUMAR Vs. D.T.C.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 5/3/1992 for enhancement of compensation. The Learned Tribunal awarded a total amount of Rs. 1,16,000/ - with an interest @ 12% 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 by the petitioner and an award was passed on 5/3/1992. Aggrieved with the said award enhancement is claimed by way of the present appeal.