RADHIKA Vs. MINKETAN NAYAK & ORS.

JUDGEMENT

(1.) These appeals have been filed against the award dated 30.6.2003 passed by the First Additional Motor Accident Claims Tribunal, Raigarh.

(2.) By the impugned common award, two claim cases, i.e. Claim case No.5/2002 and Claim case No.16/2002 were disposed of.

(3.) M.A. No.853/2003 arises out of Claim Case No. 16/2002 filed by appellant Radhika for the personal injuries sustained by her, and M.A. No. 853/2003 arises out of Claim Case No. 5/2002 filed by appellants-Naresh and Radhika, parents of deceased- Manish Kumar, a male child aged about 4 years. Both the appeals have been filed for enhancement of compensation. In M.A. No. 853/2003, the owner and driver have filed a cross-objection in M. (C.) P. No.1598/2004. They have also filed a cross-objection in M.A. No. 854/2003 vide M.(C.) P. No.1596/2004.