H.R. Panwar, J. - (1.) This appeal is directed against the judgment and Award dated 6th April, 1994 passed by the Judge, Motor Accident Claims Tribunal, Doongarpur in M.A.C.T. Case No. 151 of 1989 by which the Tribunal awarded compensation of Rs. 40,000/- to the claimant-respondent No. 1 and against the appellant M.P. State Road Transport Corporation (hereinafter referred to as 'the Corporation') and its driver (respondent No. 2).
(2.) Aggrieved by the judgment and Award dated 6th April, 1994, the Corporation filed an appeal assailing the finding of rash and negligency of its driver (respondent No. 2) and as also, the quantum of compensation.
(3.) The claimant has filed cross-objection under Order 41, Rule 22, C.P.C. for enhancement of the Award.;