MRS. SUGHANTHY MOSES Vs. JOSE PEREZ NOVOS

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 16.1.91 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs.4,50,000/ - with an interest @ 12% PA to the appellants.

(2.) THE brief conspectus of facts is as under:

(3.) A claim petition was filed on 28.2.86 and an award was made on 16.1.91. Aggrieved with the said award enhancement is claimed by way of the present appeal.