DELHI TRANSPORT CORPORATION Vs. PREM BAHADUR

JUDGEMENT

(1.) BY way of the present appeal, the appellant seeks to challenge the impugned award on two grounds. Firstly that the interest rate granted in favour of the respondent is exorbitant in comparison to the rate which was applicable on the relevant date of the award in question. Secondly, the appellant is aggrieved on the grant of excessive amount of compensation towards conveyance, special diet and mental pain and suffering.

(2.) I have heard learned counsel for the parties.

(3.) PER contra, counsel for the respondent contends that there is no illegality or perversity in the award passed by the Tribunal. She further contends that the interest awarded in favour of the respondent is on the lower side. She also contends that a meagre amount towards conveyance, mental pain and suffering was awarded. Counsel contends that a child has received serious injuries in his right leg which lead to his permanent disability to the extent of 28%. Counsel, therefore, contends that the award is not excessive.