MAHESH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The plaintiff-appellant has preferred this regular appeal against impugned judgment and decree dated 19th October, 1991 passed by the Additional District & Sessions Judge No. 2, Jaipur City in Civil Suit No. 24/1990 for enhancement of the amount of compensation in respect of injuries sustained by him in railway accident took place on 18th July, 1981.

(2.) The plaintiff filed a civil suit for compensation initially for a sum of Rs. 2,50,000/-. The suit was amended and total compensation was claimed as Rs. 3,75,000/-. The trial court awarded total compensation of Rs. 1,13,000/- as under:

(3.) The trial court also awarded interest @ 12% per annum from the date of filing of the suit.