GSRTC Vs. LILAVATIBEN HASMUKH DHADHADA

JUDGEMENT

(1.) MR Hardik Rawal, learned advocate for the appellant has filed sick note. Mr. Archna Patel, learned advocate appears for the appellant.

(2.) THIS appeal is directed against the judgement and award dated 16.11.1995 passed by learned Motor accident Claims Tribunal. Jamnagar in Motor Accident Claim Petition No. 83 of 1989 wherein the Tribunal has awarded a sum of Rs.3,53,600/ along with interest at the rate of 12% per annum from the date of claim petition till realization.

(3.) LEARNED Advocate for the appellantCorporation contended that the learned Tribunal erred in not appreciating the evidence led by the appellant; that the driver of the appellant Corporation at no point of time, had confessed that the death of the deceased occurred because of his negligent; that the learned Tribunal ought to have attributed contributory negligence.