DALJEETSINGH Vs. HARDEEPSINGH

JUDGEMENT

(1.) HEARD the learned Counsel for the appellants.

(2.) PERUSED the record.

(3.) THIS appeal filed under Section 173 of the Motor Vehicles Act, 1988 is directed against the award of the Additional Motor Accidents Claims Tribunal praying for the enhancement of the amount of compensation determined at a figure of Rs. 1,71,500 carrying 12 per cent per annum interest. The appellants have prayed for the modification of the award seeking enhancement of the compensation amount to the figure of Rs. 4,56,000 with the enhanced rate of interest at the rate of 18 per cent per annum.