GENERAL MANAGER Vs. GEETABEN

JUDGEMENT

(1.) BY way of filing this appeal, the appellant-Corporation has challenged the judgment and award dated 22

(2.) ND September 1992 passed by the learned Motor Accident Claims Tribunal (Aux.), Baroda in Motor Accident Claim Petition No.1328 of 1990 whereby the Tribunal was pleased to award the compensation to the claimants to the tune of Rs.3,80,000 along with interest at the rate of 15% per cent for annum from the date of the application till realisation.

(3.) HEARD Mr Hemant Shah, learned counsel for the appellant Corporation and Mr Parikh for the respondent and perused the record.