V.GOPALA GOWDA, J. - (1.) LEAVE granted.
(2.) THESE appeals have been filed by the appellants against the final judgment and order dated 22.02.2013 passed by the High Court of Madhya Pradesh at Jabalpur in M.A. No.480 of 2008, wherein the High Court partly allowed the appeal of the appellants and dismissed the review petition No.256 of 2013 dated 21.6.2013.
(3.) THE necessary relevant facts are stated hereunder to appreciate the case with a view to determine whether the appellants are entitled for enhancement of compensation amount as prayed in these appeals? On 27.11.2006, Jhabbu Verman, aged 35 years, was on his way back from Tripuri to Garha (Jabalpur) on his motorcycle bearing registration No. MP - 20 -Y -7669 and met with an accident when a truck bearing registration No. MP - 20 -GA -2221 being driven by respondent No.1 rashly and negligently collided with the back of his motorcycle. As a result of the same, Jhabbu Verman fell towards his right and the wheel of the vehicle ran over his hands which lead to severe damage to his left hand. Due to the grievous injuries caused in the said accident, he was immediately taken to the Mahakaushal College and Hospital and he remained under medical treatment from 28.11.2006, during which period he underwent an operation and plastic surgery twice on his chest and was advised for amputation of his left hand. However, due to the severity of injuries caused to him in the accident, Jhambu Verman died on 08.12.2006.;