AMARSINGH Vs. GULAM MOHD.

JUDGEMENT

(1.) THIS order shall also govern the disposal of M.A. No. 2526/2004, which is an appeal against the same award filed by respondent No. 2.

(2.) BEING aggrieved by the award dated 31.10.2003, passed by 1st MACT, Ujjain, in Claim Case No. 157/2002, whereby claim petition filed by the appellant is allowed and a sum of Rs. 2,54,000, was awarded, the present appeal has been filed.

(3.) 4. The claim petition was contested by the respondents on various grounds, including on the ground that respondent No. 1 was not having driving licence. It was prayed that claim petition be dismissed.