KANIRAM Vs. LIYAKAT KHAN

JUDGEMENT

(1.) BEING aggrieved by the inadequacy of the amount awarded by 1st MACT, Mandsaur, in Claim Case No. 139/97 vide award dated 13.5.1998, whereby a sum of Rs. 25,000 has been awarded along with interest @ 12% per annum, the present appeal has been filed.

(2.) LEARNED Counsel for the appellant submits that breakup of Rs. 25,000 awarded by the learned Tribunal is as under:

(3.) LEARNED Counsel for respondent No. 4 submits that Insurance Company, respondent No. 4 has been rightly exonerated. It is submitted that amount awarded is just and proper as no medical bills of medical expenses has been filed by the appellant. It is also submitted that amount awarded as Rs. 15,000 towards permanent disability covers all the heads.