JANKI BAI Vs. UTTAM SINGH YADAV

JUDGEMENT

(1.) These appeals are directed against the award dated 11th December, 2000, passed in Claim Case No. 10/97 by the Additional Motor Accidents Claims Tribunal, Korba.

(2.) M.A. No. 142/2001 is filed by the claimant for enhancement of compensation, whereas M.A. No. 187/2001 is filed by the United Insurance Company Ltd. for its exoneration.

(3.) In M.A. No. 142/2002, Respondent-Babulal Sahu (father of the deceased) has also filed a cross-objection (M. (C.) P. No. 37/2004 for enhancement of compensation.