UPSRTC Vs. MEENA

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 14.08.2010 whereby, the learned Tribunal has granted compensation for a sum of Rs.11,48,176/ - with interest at the rate of 7.5% per annum from the date of filing of the petition till realization of the amount.

(2.) LEARNED counsel appearing on behalf of the appellant/Corporation submitted that the learned Tribunal has erred in holding that the respondents are the actual legal heirs of the deceased Gabruddin @ Jafruddin @ Mullah in absence of any documentary proof, in as much as, there is no document on record to show that the deceased Gabruddin @ Jafruddin @ Mullah was Gaffar Khan.

(3.) LEARNED counsel further submitted that the learned Tribunal has erred in holding that Gabruddin @ Jafruddin @ Mullah was Gaffar Khan, whereas, the post -mortem report, FIR and voter identity card proofs did not corroborate with the fact that Gabar Khan was Gabruddin @ Mullah.