ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION REP. BY ITS MANAGING DIRECTOR Vs. SMT. A. SHANTHI W/O LATE C. KRISHNAN AND SMT. PATTAMMAL W/O LATE CHINNA GOVINDARAJ

JUDGEMENT

(1.) THIS appeal is disposed of finally after hearing the learned counsel for the parties on merits.

(2.) THE appellant APSRTC is aggrieved by the award passed by the tribunal in favour of the respondents -claimants and two grounds put forward by the learned counsel for the appellant are that the bus belonged to the appellant corporation was not involved in the accident and secondly the quantum of, compensation is on the higher side.

(3.) AS far as the quantum of compensation is concerned, learned counsel argued that it is on the higher side particularly with regard to the income taken by the tribunal.