PARU Vs. SHIVA @ SHIVAJI

JUDGEMENT

(1.) THIS order shall also govern the disposal of MA No. 2026/2006 as both the appeals are arising out of the same accident and also arising out of one award.

(2.) BEING aggrieved by the award dated 31.1.2006 passed by MACT, Jhabua in Claim Case No. 54/2005 wherein a sum of Rs. 99,351 has been awarded to the appellant, the present appeal has been filed. In another case which is bearing M.A. No. 2026/2006 the award is passed in Claim Case No. 55/2005 wherein a sum of Rs, 28,823 has been awarded. Since in M.A. No. 2143/2006 respondent No. 3 is represented by Mr. Mayank Upadhayay, Advocate, therefore, he is also directed to appear in M.A. No. 2026/2006.

(3.) LEARNED Counsel for the appellant submits that in M.A. No. 2026/2006 appellant Khel Singh sustained fracture of mandible bone and there was disfiguration and permanent pain in chewing.