GEETA BAI Vs. PRITAM SINGH

JUDGEMENT

(1.) Today the case is listed in default of process fee on correct address of respondent Nos. 1 and 2. On perusal of the records, it reveals that this appeal is filed only for apportionment of compensation awarded by the Claims Tribunal. It is admitted fact that indemnifying the liability, the insurance company has made all the payment, however, issuance of fresh notice will unnecessarily keep pending this appeal.

(2.) This appeal has been filed against the impugned award dated 11.5.2007 passed in Claim Case No. 237 of 2007 by Second Additional Member, M.A.C.T. (Fast Track Court), Jaora, Distt. Ratlam, whereby while awarding the total sum of Rs. 5,16,600, only Rs. 16,600 in favour of the appellant, who is widowed mother of the deceased has been directed, thus with a view to apportion the reasonable sum in favour of appellant, this appeal has been filed.

(3.) It is undisputed fact that widowed mother was residing along with the deceased and respondent Nos. 4 to 8, but while apportioning the amount of compensation, the Tribunal has observed that the widow of deceased and the minor kids have to live for a long life, and the age of widowed mother is about 58 to 60 years and she may reside with other sons, however, amount of Rs. 16,600 only being directed in her favour.