STATE OF M.P. Vs. MANGILAL

JUDGEMENT

(1.) THIS appeal is by the state against an award dated 12 -2 -1999 passed by Claims Tribunal Rajgarh. By impugned award, the Tribunal has awarded a sum of Rs. 60,000/ - by way of compensation for the death of one Babulal who died in a motor accident that occurred on 24 -3 -1988.

(2.) HEARD Miss Sharma, Panel Advocate for State on the question of admission.

(3.) THE State owes a duty to ensure safety of human being and not to fight litigation on such trifle matters. It has to respect the verdict of a competent Tribunal. Merely because, a right of appeal is available to State like a ordinary litigant it does not mean that in every case such right has to be exercised.