SURESHSINGH Vs. KAMLESH

JUDGEMENT

(1.) THIS appeal shall also govern the disposal of Misc. Appeal No. 287 of 1983 Sureshsingh v. Ramkishan.

(2.) THIS is an appeal filed by the Appellants -non -Applicants, viz., the truck owner, the driver and the insurer against the common award dated 8.7.1983 made by the Second Additional Motor Accidents Claims Tribunal, Indore in Claim Case No. 134 of 1980 whereby the learned Tribunal has awarded a total amount of Rs. 15,000/ - as compensation to the claimant -Respondent Kamlesh, aged 16 years, a student of Class VII.

(3.) THE claimants Kamlesh and Ramkishan have filed cross -objections in the two appeals, viz., MA. No. 301 of 1983 and M.A. No. 287 of 1983 respectively.