RUKMABAI Vs. UMESH

JUDGEMENT

(1.) - This order shall also govern the disposal of M. A. No. 2500 of 2007 as both the appeals are arising out of one award dated 21. 4. 2007 passed by the seventeenth Additional M. A. C. T. , Indore in Claim Case No. 99 of 2006, whereby the claim petition filed by appellants was allowed on account of death of Motiram and the learned Tribunal awarded a sum of Rs. 2,27. 000, against which the present appeals have been filed.

(2.) IN M. A. No. 2255 of 2007, prayer is for enhancement of awarded amount while in M. A. No. 2500 of 2007, which is filed by insurance company, respondent No. 2, prayer is for exonerating respondent No. 2.

(3.) M. A. No. 2500 of 2007 is barred by 9 days for which an application for condonation of delay is filed. Since appellant has filed the appeal in which respondent no. 2 is having the right to file cross-objections, therefore, the application for condonation of delay is allowed.