LAWS(DLH)-2009-5-473

HARBHAJAN SINGH Vs. NARENDER KUMAR AND ORS.

Decided On May 04, 2009
HARBHAJAN SINGH Appellant
V/S
Narender Kumar And Ors. Respondents

JUDGEMENT

(1.) The present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 17.09.99 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 1,78,000/ - with an interest @ 12% PA for the injuries caused to the claimant appellant in the motor accident.