RAMCHARAN Vs. ASHOK AWASTHI AND ORS.

JUDGEMENT

(1.) Appellant by Mr. H.S. Rajpal, advocate.

(2.) Respondent No. 3 by Mr. H.G. Shukla, advocate.

(3.) Being aggrieved by the inadequacy of the amount awarded vide award dated 3-11-2004 passed by XVth MACT, Indore in Claim Case No. 232/2004, whereby a sum of Rs. 36,148/along with interest @ 6% p.a. was awarded, the present appeal has been filed.