KASHIBAI Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANTS have filed this appeal for enhancement of compensation awarded in M.A.C. case No. 11/93 vide award dated 24.2.1995 passed by the Additional Motor Accidents Claims Tribunal, Multai, District Betul.

(2.) THE appellants filed an application for compensation for the death of Amarlal caused in motor accident on 29.12.1992. The deceased was employed as Chowkidar in the Irrigation department of Government of M.P. He was getting Rs. 840/ - per month as a daily wages employee. The Tribunal on the evidence adduced awarded compensation of Rs. 1,18,000/ - with interest there on at the rate of 12 per cent per annum.

(3.) IN the result, the appeal is allowed with costs. The award shall stand substituted in the manner indicated hereinabove. Counsel's fee Rs. 750/ - if pre -certified.