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Sudama Kol vs Ramesh Kumar Patel
2023 Latest Caselaw 19013 MP

Citation : 2023 Latest Caselaw 19013 MP
Judgement Date : 8 November, 2023

Madhya Pradesh High Court
Sudama Kol vs Ramesh Kumar Patel on 8 November, 2023
Author: Duppala Venkata Ramana
                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      MA No. 6111 of 2022
                                       (SUDAMA KOL AND OTHERS Vs RAMESH KUMAR PATEL AND OTHERS)

                          Dated : 08-11-2023
                                Mrs. Sneh Mishra - Advocate for the appellants.

                                Learned counsel for the appellants stated that the deceased aged about 12
                          years died in the road traffic accident. The parents of the deceased filed an
                          application seeking compensation before the Claims               Tribunal. After
                          adjudication, Tribunal awarded meager amount by ignoring the principles of law

                          and guidelines of Apex Court's judgments. Challenging the award, the present
                          appeal has been filed seeking enhancement of compensation.
                                Further she state that I.A. No.15615/2022 is filed for condonation of
                          delay of 11 days.
                                Perused the application. The reasons mentioned in the application
                          appears to be justified, therefore, I.A. No.15615/2022 is allowed.
                                Issue notice to respondents No.1 to 3 on payment of process fee within

7 working days.

In addition, upon payment of requisites, Humdast notice be handed over

to learned counsel for the appellants for service of notice upon the respondents No.1 to 3.

Learned counsel for the appellants to file proof with regard to service of notice to respondents No.1 to 3.

However, learned counsel for the appellants is directed to file translated copy of impugned award.

Post the matter on 30.11.2023 for hearing.

Signature Not Verified Signed by: RASHMI TIKARAM CHIKANE Signing time: 09-Nov-23 10:25:20 AM

(DUPPALA VENKATA RAMANA) JUDGE RC

Signature Not Verified Signed by: RASHMI TIKARAM CHIKANE Signing time: 09-Nov-23 10:25:20 AM

 
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