DEEPAK SAXENA Vs. KULVINDER SINGH AND ORS.

JUDGEMENT

(1.) The present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 1.4.2002 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 18,102/ - with an interest @ 9% PA for the injuries caused to the claimant appellant in the motor accident.