KHEMCHAND Vs. GOVINDRAM

JUDGEMENT

(1.) Heard on IA No. 9963/2005 which is an application for dispensing with service of notice on respondent No. 1. Application is allowed at the risk of appellant.

(2.) With the consent of parties matter is heard finally.

(3.) Being aggrieved by the inadequacy of the amount awarded vide award dated 7-5-2004 passed by XVI MACT, District-Indore in claim case No. 210/2003 whereby a sum of Rs. 3,050.00 has been awarded as compensation along with interest @ 8% per annum the present appeal has been filed.