DTC AND OTHERS Vs. K.L. ARORA.

JUDGEMENT

(1.) Vide the instant appeal, appellant has challenged the award dated 12.04.2006, whereby ld. Tribunal has awarded compensation inter-alia with interest @ 7% per annum from the date of filing of the petition before the ld. Tribunal till realization: <FRM>JUDGEMENT_435_LAWS(DLH)2_2013.html</FRM>

(2.) Mr. J.N. Aggarwal, ld. Counsel appearing on behalf of the appellant has argued that the DTC bus bearing no. DEB-6495 was not involved in any of the accident. The driver of the bus on humanitarian ground had taken the injured to hospital. Thereafter the police had falsely implicated the bus and the driver of the bus after three months of the accident.

(3.) He further submitted that there is no proof or evidence on record advanced by the respondent to prove that the aforesaid bus had met with an accident with any of the vehicle and due to that respondent no. 1 received injuries.