GEETA Vs. PARVAT SINGH

JUDGEMENT

(1.) M.A. No. 1083 of 2006 has been filed by the claimants against the award dated 24.8.2005 passed by Additional Member, M.A.C.T., Jhabua in Claim Case No. 175 of 1998, whereby the learned Tribunal awarded a sum of Rs. 2,50,000 as compensation to the legal heirs of deceased Mehtab Bhil. M.A. No. 3429 of 2006 has been filed by the claimants against the award dated 24.8.2005 passed by the Additional Member, M.A.C.T., Jhabua in Claim Case No. 77 of 1999, whereby the learned Tribunal awarded a sum of Rs. 1,71,000 as compensation to legal heirs of the deceased Kanji alias Keerti Singh.

(2.) M.A. No. 3504 of 2005 has been filed by the insurer of Fiat car bearing registration No. MP 11-B 1476 owned by Parvat Singh against the award dated 24.8.2005 passed by Additional Member, M.A.C.T., Jhabua in Claim Case No. 77 of 1999 challenging their liability.

(3.) M.A. No. 3505 of 2005 has been filed by the insurer of Fiat car bearing registration No. MP 11-B 1476 owned by Parvat Singh against the award dated 24.8.2005 passed by Additional Member, M.A.C.T., Jhabua in Claim Case No. 175 of 1998 challenging their liability.