RAMESHWAR Vs. GUKUL

JUDGEMENT

(1.) CLAIMANT is dissatisfied with what is awarded to him by the impugned award. He wants more and hence he is in appeal for enhancement. In all, the learned Member of Tribunal awarded him a total sum of Rs. 24,000/- for the injuries that the claimant has suffered in an accident. The impugned award is dated 28.7.1997, passed by learned IInd M.A.C.T., Dewas, in Claim Case No. 98/97.

(2.) ON 26.10.1994, claimant while going on motorcycle with his brother-in-aw, Babulal, was dashed with the Bus bearing No. CPU 1111 resulting in death of Babulal and sustaining of injuries by the claimant. The offending bus was owned any respondent No. 2 and was being driven by respondent No. 1. It was insured with espondent No. 3. This resulted in filing of claim by the claimant claiming compensation for the injuries. The respondent Nos. 1 and 2 remained ex-party whereas respondent No. 3 alone contested the claim.

(3.) HEARD Mr. Pankaj Bagadia, learned Counsel for the appellant. None for the respondents inspite of SPC issued.