MANJUBALA Vs. LALCHAND

JUDGEMENT

(1.) THIS miscellaneous appeal presented under Section 110-D of the Motor Vehicles Act is directed against Award dated 6.9.1983 made by the Member, Motor Accidents Claims Tribunal, Jhabua in Claim Case No. 24/82.

(2.) THE claimant has prayed for enhancement of the amount.

(3.) I have heard Shri G.K. Neema learned Counsel for the appellant and Shri Kochatta learned Counsel for the respondents and have perused the record.