SABERABANU BACHUBHAI RATHOD Vs. MAHENDRASINH UDESHIN SOLANKI

JUDGEMENT

(1.) When this appeal came up for final hearing, Mrs.Vasavdatta Bhatt, learned Advocate appears for respondent No. 2-G.S.R.T.C. Both the learned Advocates namely Mr.Hakim, learned Advocate for the appellants, so also Mrs.Vasavdatta Bhatt, learned Advocate for respondent No. 2-G.S.R.T.C, request that considering the disputes raised in this appeal, the appeal may be heard and may be disposed of. Both the learned Advocates representing both the parties further submitted that since the respondent No. 1 was driver of the S.T.Bus and since he was servant of respondent No. 2-G.S.R.T.C, the presence of driver may not be required for the purpose of disposal of this appeal.

(2.) In above view of the matter, the instant appeal is taken up for final hearing today with the consent of both the learned Advocates.

(3.) Considering the impugned judgment and award rendered by the Tribunal, the appeal deserves admission.