STATE OF PUNJAB Vs. A.V. UNNIKRISHANAN

JUDGEMENT

(1.) THIS order will dispose of F. A. O 522 of 1985 filed by the State of Punjab and Cross-Objection 88-CII of 1985 filed by A V. Unnikrishanan-claimant, as these arise out of one and the same judgment of the Motor Accident Claims Tribunal, Jalandhar.

(2.) FOR the purpose of order, facts have been taken from F. A. O. 522 of 1985.

(3.) AGGRIEVED against the award, the State has filed the F.A.O. whereas the claimant has filed the Cross-objections.