KHUSHIRD BEE Vs. RAVINDRA SINGH

JUDGEMENT

(1.) The appellant is before this Court seeking further enhancement of the compensation as against the sum awarded by the High Court of Madhya Pradesh through its judgment dtd. 25/5/2015 passed in M.A. No. 405/2014.

(2.) The facts relating to the accident having occurred on 17/4/2011 and the appellant being entitled to compensation is not in dispute.

(3.) The Tribunal, through its award dtd. 30/9/2013 had awarded compensation to the tune of Rs.6,12,295.00 with interest at 6% per annum. The High Court, through its award dtd. 25/5/2015, has enhanced the said compensation to Rs.9,12,295.00 with interest at 6% per annum.