NANDU BAI Vs. ISMAIL

JUDGEMENT

(1.) THIS order will also govern the disposal of Misc. Appeal No. 1594 of 2008, Misc. Appeal No. 1288 of 2008, and Misc. Appeal No. 1289 of 2008.

(2.) MISC. Appeal No. 1594 of 2008 has been filed by Nandubai, wife of the deceased Deetu Bheel, seeking enhancement of the compensation amount against common Award dated 31.3.2008 passed by the Motor Accident Claims Tribunal, Ratlam in Claim Case No. 15/2004.

(3.) THE facts of the case are that in an accident which had taken place on 30.1.2004, Deetu Bheel had died. THE Claim Case No. 15/2004 was filed by appellant Nandubai claiming that she was the wife of the deceased and claiming compensation on the death of Deetu. THE Claim Case No. 45/2004 was filed by Kamal claiming that he was the adopted son of the deceased and claiming compensation on that account.