SATYA MEHTA Vs. RAMESHWAR

JUDGEMENT

(1.) On the joint prayer of the parties, the matter has been taken up for final adjudication.

(2.) Learned counsel for the appellant, Mr. A. K. Sahani has submitted that this appeal has been preferred by the claimant No. 3 namely, Satya Mehta for enhancement of the award dtd. 24/7/2012 passed by learned District and Additional Sessions Judge-I-cum-MACT, Koderma in Title (M.V.) Case No.10/2008, whereby the claimants namely, Bharat Mehta @ Bharat Kumar Mehta, Bachi Devi and Satya Mehta have been awarded a compensation to the tune of Rs.4,39,000.00 in equal proportion within 30 days from the date of order, failing which interest @ 6% per annum be paid to the claimants from the date of filing of the claim application.

(3.) Learned counsel for the appellant has submitted that Satya Mehta has preferred this appeal being the widow of the deceased Love Kumar and so far father and mother of the deceased are concerned, they have been impleaded as proforma respondents.