MUKHTIYAR Vs. M.P. STATE ROAD TRANSPORT

JUDGEMENT

(1.) THIS order shall also govern the disposal of Misc. Appeal No. 114/1984 (M.P.S.R.T.C. v. Mukhtyar and Anr.).

(2.) THIS is an appeal by the claimant-injured against the award dated 12-1-1984 passed by the Third Additional Member, Motor Accident Claims Tribunal, Indore in Claim Case No. 206/1981 whereby the learned Tribunal has awarded compensation of Rs. 14,000/- to the claimant-appellant together with interest @ 9% per annum from the date of the claim petition till realisation.

(3.) BEING not satisfied with the amount of compensation and the apportionment of liability as fixed by the learned Tribunal, the claimant has filed this appeal.