VIVEK KUMAR Vs. KASTURABAI

JUDGEMENT

(1.) THIS judgment shall also govern the disposal of M.A. No. 184 of 86 (Vivek v. Babukhan and 2 Ors.) and M.A. No. 187 of 86 (Babukhan v. Vivek and 2 Ors.) as all these appeals have been filed against the same award dated 17th April, 1986 arising out of separate claim petitions filed on account of the accident which took place on 1-10-1983.

(2.) MISC . Appeal No. 183 of 86 filed by the truck owner arises out of claim case No. 3 of 84 for Rs. 62,000/-, in which while awarding compensation of Rs. 15,000/- plus cost and interest to the claimant-respondents, the claim against the Insurance Company has been dismissed.

(3.) MISC . A. No. 187 of 86 which also arises out of claim case No. 46 of 84 has been filed by claimant Babu for enhancement of compensation to the tune of Rs. 50,000/- though he had put up a claim for Rs. 83,000/-for the injuries sustained by him in the said accident.