MANNALAL Vs. STATE OF M P

JUDGEMENT

(1.) This judgment shall also govern the disposal of M. A. No. 23 of 83 (State of M. P. v. Mannalal) as both these appeals have been filed against the same award dated 1st Oct., 1982 passed by the Member, Motor Accidents Claims Tribunal, Jhabua in claim case No. 16 of 1981.

(2.) Misc. Appeal No. 8 of 83 has been filed by the claimant Mannalal for enhancement of compensation as the compensation awarded by the Tribunal is for Rs. 31,692.71 p. plus proportionate costs and interest at 4 per cent per annum from the date of the filing of the application, though the claimant had put up a claim for Rs. 2,00,000/-.

(3.) Misc. Appeal No. 23 of 83 has been filed by the respondent-State with a prayer to set aside the award against the State in toto.