GSRTC Vs. NANJIBHAI J PARMAR

JUDGEMENT

(1.) PRESENT revision application under Section 115 of Code of Civil Procedure preferred by the petitioners herein GSRTC has prayed to quash and set aside the impugned judgment and award passed by MACT (Main) Rajkot passed in MACP No.817 of 1988 awarding compensation in favour of the respondent original claimant quantified at Rs.8,000/-.

(2.) CONSIDERING the smallness of the amount awarded by the learned Tribunal, without further entering into the merits and without prejudice to the rights and contentions of the respective parties, more particularly, petitioners in the connected matters, more particularly, in First Appeal No.2388 of 1993, present revision application is dismissed. Rule discharged. No costs.