AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. PRABHASHANKAR RANCHODAS JANI

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellant herein has challenged the award dated 16.12.2003 passed by the Motor Accident Claims Tribunal, Ahmedabad in Motor Accident Claims Petition No. 27 of 1994 so far as the Tribunal awarded Rs. 5,40,241.00 as compensation with interest.

(3.) MR . Adil Mirza, learned advocate appearing for the appellant submitted that the Tribunal failed to take into consideration the entire facts of the case and evidence on record and thereby erred in awarding higher amount under various heads. He submitted that the Tribunal has wrongly assessed the income on higher side and the same is required to be reduced.