GSRTC Vs. URMILABEN ALIAS UMIYABEN DAHYABHAIPRAJAPATI

JUDGEMENT

(1.) IN connection with the vehicular accident that took place on 04.02.1994 involving an ST Bus bearing registration No. GQE 9425 belonging to the appellant-Corporation, respondent no.1, original claimant, had preferred M.A.C.P. No.472/1994 before the Motor Accident Claims Tribunal (Aux.-III), Nadiad. The Tribunal allowed the said claim petition in part, by judgment and award dated 28.08.2002 and awarded compensation of Rs.3,46,000/- along with interest at the rate of 9% per annum from the date of application till its realization with proportionate costs.

(2.) BEING aggrieved by the impugned award, the appellant has preferred the present appeal mainly on the ground that the Tribunal has erred in deciding the issue of contributory negligence and in also assessing the aspect of permanent disability sustained by respondent no.1-claimant.