DTC Vs. RAJESHWARI SHANKAR

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned judgment dated 06.12.2004 passed by the Ld. Tribunal whereby appellant/DTC was directed to pay a sum of Rs.16,93,000/- (Rs.17,43,000 Rs.50,000/- Paid towards interim compensation) with interest @ 9% per annum from the date of filing of the petition till realization.

(2.) Mr. J.N. Aggarwal, Ld. Counsel appearing on behalf of the appellant has argued that no witness was produced by the respondents / claimants to prove negligence of the driver of offending vehicle in question.

(3.) If the negligence has not been proved, the appellant is not liable to pay any compensation.