SOMTI BAI Vs. CHHABLAL @ CHHABILAL PATEL

JUDGEMENT

(1.) Heard on I.A.No.5989/2023 application for deleting name of respondents No.1 and 2 from the memo of appeal as both have expired. Learned counsel for respondent No.3 has no objection.

(2.) According to claimant i.e. appellant herein, the compensation awarded by the learned Claims Tribunal is on lower side and hence, need to be enhanced.

(3.) Since, this appeal is for the enhancement in the compensation amount awarded by the Claims Tribunal, hence the question that arises for consideration is whether any case for enhancement in compensation awarded by the learned Claims Tribunal on facts and evidence adduced, is made out and if so to what extent?