BHUPAL SINGH Vs. JAGAT SINGH

JUDGEMENT

(1.) This Appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been filed by the appellant ' claimant to enhance the amount awarded by learned Motor Accident Claims Tribunal/ District Judge, Almora in Motor Accident Claim Petition No.09 of 2015, by which, the learned Tribunal has directed the respondent no.2 ' owner of the offending vehicle to pay Rs.85,000.00 as compensation to the claimant along with conditional interest at the rate of 8% per annum.

(2.) The appellant ' claimant Bhupal Singh is present in-person. He is identified by Mr. Jagdish Singh Bisht, Advocate.

(3.) Respondent no.2 ' Darvan Singh, the owner of the offending vehicle, is present in-person. He is identified by Mr. S.S. Chaudhary, Advocate.