SAJANBAI Vs. ILLIAS MOHD

JUDGEMENT

(1.) HEARD Mr. S. Patwa for appellant on admission.

(2.) THIS appeal is directed against the award dated 25. 6. 1993 of M. A. C. T. , Mhow, passed in Claim Case No. 95 of 1987, whereby the appellant has been awarded compensation of Rs. 46,000/- in all for having sustained injury in the motor accident on 9. 11. 1985.

(3.) THIS is not in dispute that Mangilal, husband of present appellant, was driving a motor cycle No. MPM 9017 and they were proceeding from Kadampura to Mhow. One truck No. MBC 1632, driven by respondent No. 1, owned by respondent No. 2 and insured with respondent No. 3 came at a high speed and dashed against the motor cycle. Sajanbai, appellant, was injured, she sustained fracture of femur and the right patela bone. Mangilal died in the accident. Two separate claim petitions were filed.