BHURA Vs. MANOHARSINGH

JUDGEMENT

(1.) BEING aggrieved by the inadequacy of the amount awarded vide award dated 25.7.2000 passed by Second MACT, Mhow in Claim Case No. 15/1997, whereby sum of Rs. 1,58,250 has been awarded along with interest @ 12% per annum, the present appeal has been filed.

(2.) LEARNED Counsel for the appellant submits that the breakup of Rs. 1,58,250 is as under:

(3.) LEARNED Counsel for respondent No. 3 Shri Vijay Bakshi submits that amount awarded is just and proper.