SAMPATBAI Vs. KARNAIL SINGH

JUDGEMENT

(1.) There is delay of two days in filing this appeal. M.C.P. No. 3537 of 2002 has been filed seeking condonation of delay. Application is supported by an affidavit. In the facts and circumstances of the case the delay in filing this appeal is condoned.

(2.) Heard on the question of admission. Admit. Heard finally with the consent of learned counsel for the parties.

(3.) This appeal has been preferred by the claimant mother seeking enhancement of compensation. She is aggrieved by the award dated 26.12.2001 passed by the M.A.C.T., Maihar, District Satna in Claim Case No. 125 of 1998. On account of death of Sarman alias Shravan Kumar who was cleaner of jeep No. MP 19-A 8055 died in an accident dated 13.6.1998 when jeep met with head-on collision with truck No. MUJ 2441. Truck was owned by Milinder Kaur Tuli and was insured with New India Assurance Co. Ltd. The jeep was owned by Krishnanand Mishra and insured with Oriental Insurance Co. Ltd.