DAMODAR Vs. RAJENDRASINGH

JUDGEMENT

(1.) The decision rendered in this appeal shall also govern disposal of other appeals being M.A. Nos. 628, 722 and 766 of 2002 because all these appeals which are filed by the claimants arise out of one common award dated 21.11.2001 and secondly they also arise out of same accident.

(2.) This is an appeal (M.A. No. 642 of 2002) filed by the claimant against an award dated 21.11.2001 passed in Claim Case No. 68 of 1999 by III M.A.C.T., Indore. By impugned award the Tribunal awarded a sum of Rs. 1,64,500 to the claimants for the death of one Anil, who died at the age of 18 in a motor accident. According to the claimants, the award of Rs. 1,64,500 is on lower side and hence it needs to be enhanced. It is for this purpose, the claimants have filed this appeal for enhancement. So the question involved in this appeal is whether any case for enhancement is made out and if so to what extent?

(3.) Heard Mr. Sameer Verma, learned counsel for appellants and Mr. Dandwate, learned counsel for respondent Nos. 3 and 6.