ABDUL SATTAR Vs. RAMJAN

JUDGEMENT

(1.) This order shall also govern the disposal of M.A. No. 668 of 2011, which is an appeal filed by respondent No. 2 against the award dated 3.12.2010 passed by M.A.C.T., Khargone in Claim Case No. 100 of 2009, whereby claim petition filed by the appellant was allowed and the compensation of Rs. 1,45,000 was awarded holding the respondent Nos. 1 and 2 liable for payment of compensation and respondent Nos. 3 to 6 were exonerated.

(2.) In M.A. No. 695 of 2011, the prayer is for enhancement of the amount of compensation and for quashment of the findings whereby respondent Nos. 3 to 6 were exonerated.

(3.) In M.A. No. 668 of 2011, which is the appeal filed by respondent No. 2, the prayer is for quashment of findings of exoneration of respondent Nos. 3 to 6.