KHUMAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) These two cases are proposed to be decided by this order since they arise out of the same accident but different awards.

(2.) The claimants were labourers of Irrigation Department (respondent No. 1). On the date of accident, which took place on December 29, 1992, they were deployed with Dumper No. CPZ 7867. The allegation is that the Dumper was b'eing driven rashly and negligently as a result of which it overturned, resulting in injuries to the occupants which included two claimants. Khuman Singh sustained fracture of left thigh. Khuman Singh was 25 years old at the time of the accident and disability is 50%. He has been awarded Rs. 38,500.00 towards compensation with interest at the rate of 12% per annum from the date of application till realisation. Puranlal was 30 years old at the time of accident. He sustained fracture of thigh and bone injury in left foot. Disability is 45%. He has been awarded Rs. 56,000.00 with interest at the rate of 12% per annum from the date of application till realisation. Both the claimants are not satisfied with the Award. Therefore, they have challenged the award through these appeals.

(3.) Heard the learned counsel for the parties, perused the record of the case.