Smt Kera Bai vs Santosh Kumar
2023 Latest Caselaw 19017 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         MA No. 201 of 2023
                                           (SMT KERA BAI AND OTHERS Vs SANTOSH KUMAR AND OTHERS)

                          Dated : 08-11-2023
                                   Shri Kapil Patwardhan-Advocate for the appellant/claimants.

                                   Learned counsel appeared on behalf of the appellants/claimants stated
                          that the husband of the petitioner No.1 died in the road traffic accident in the
                          year 2016.      The dependents of the deceased filed an application seeking
                          compensation but the learned tribunal awarded meager amount ignoring the

                          principles of law of the Apex Court judgments and being dissatisfied with the
                          award, filed the present appeal seeking enhancement of compensation and
                          sought request to issue notice to the respondents.

Accordingly, issue notice to respondents No.1 to 4 on payment of process fee within seven days. In addition, on payment of requisites, humdust notice be handed over to the learned counsel for the appellants for service of notice upon the respondents No.1 to 4. The appellants shall file a proof of service.

Learned counsel for the appellants is further directed to file translated

copy of the award and relevant documents filed with the petition on or before the next date of hearing.

Post the matter on 15.12.2023.

(DUPPALA VENKATA RAMANA) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 09-Nov-23 7:31:52 PM