DWARIKA PRASAD KURMI Vs. MEENA BAI

JUDGEMENT

(1.) THESE appeals are directed against the award dated 9th of May, 2007 passed in Claim Case No. 78/2007 by the Motor Accident Claims Tribunal, Korba, District Korba (C.G.).

(2.) M.A.(C) No. 1152/2007 has been filed by the claimants for enhancement of compensation, whereas M.A.(C) No. 972/2007 has been fined by the owner and driver for setting- aside/modification of the award.

(3.) A perusal of the written statement filed by the owner would show that vide Para-25 of the written statement the owner took specific plea relating to compassionate appointment given to claimant No.5. Para-25 of the written statement is quoted herein under:-