RAMESH Vs. MOHAN

JUDGEMENT

(1.) This order shall also govern the disposal of M.A. Nos. 2862, 2863 and 2864 of 2008 which are the appeals filed by appellant owner of offending tractor and also M.A. Nos. 2894, 2891, 2892 and 2893 of 2008 which are the appeals filed by claimant(s) as all the appeals are arising out of one accident.

(2.) Being aggrieved by the award dated 15.7.2008 passed by the Fourth Additional M.A.C.T. (Fast Track), Khargone in Claim Case Nos. 70, 71, 72 and 73 of 2007 whereby claim petitions were allowed and compensation was awarded, all the appeals have been filed.

(3.) In the appeals filed by respondent No. 1-claimant cross-objections have also been filed by respondent No. 3 wherein it was prayed that the respondent No. 3 has wrongly been held liable for payment of compensation.