MEENA Vs. NARSINGH

JUDGEMENT

(1.) THE appeal is directed against the judgment and award dated 6.4.84 of the M.A.C.T., Indore passed in Claim Case No. 145/79 whereby the claimants have been awarded compensation of Rs. 12,000/ - for the death of their son Rajesh.

(2.) THE brief history of the case is that the claimant -appellant (since deceased) .

(3.) IT was further contended that Rajesh was an intelligent boy aged about 11 years and was helping them in their family profession of washer -man. They therefore, claimed Rs. 1,00,000/ - as the compensation.