AMANDEEP SINGH Vs. MALKIAT SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 16.09.2001, passed by the learned Motor Accidents Claims Tribunal, Ludhiana (hereinafter called the "Tribunal") in the claim petition filed under Section 166 of the Motor Vehicles Act, 1988 (for short the "Act"), whereby the appellant-claimant has been awarded compensation to the tune of Rs. 2,59,000/- on account of the injuries suffered by him in the motor vehicular accident which took place on 19.06.1996.

(2.) The present appeal has been preferred by the appellant-claimant for enhancement of the amount of compensation.

(3.) I have heard learned counsel for the parties and gone through the paper-book meticulously.