NISHA TOMAR Vs. NOOR MOHAMMAD

JUDGEMENT

(1.) Both the appeals are related with the common award dated 24.12.2004 passed in claim case no.38/2004 therefore, decided by the present common order.

(2.) The Miscellaneous Appeal No.485/2005 has been filed by the appellant/non -applicant no.2 owner of the vehicle against the award dated 24.12.2004 passed by the

(3.) rd Motor Accident Claims Tribunal, Tikamgarh in claim case no.38/2004, whereby the compensation of Rs.1,60,000/ - was awarded to the respondent nos.1, 2, 3 & 6 (claimant and non -applicant no.4 before the Tribunal). 3. The Miscellaneous Appeal No.1053/2005 has been filed by the appellants against the same award being claimants for enhancement of the award.