ASSTT EXECUTIVE ENGINEER Vs. HAMPAVVA

JUDGEMENT

(1.) Appeal No.290/95 by the opposite parties and Appeal No.298/95 by the complainant are directed against the order dated 24.8.95 passed by the District Forum, Bijapur in Complaint No.106/94, directing the opposite parties to pay to the complainant a sum of Rs.2,10,000/- as compensation and a sum of Rs.2,000/- towards costs of the proceedings.

(2.) The opposite parties have challenged the impugned order and sought the said order to be set aside and complaint to be dismissed.

(3.) The complainant in her appeal has sought payment of higher compensation, as claimed by the complainant in her complaint at Rs.4,55,000/-.