KALAVATIBEN Vs. GUJARAT STATE ROAD TRANSPORT

JUDGEMENT

(1.) MR . B.B. Shah, the learned advocate for the appellant, seeks leave to restrict the claims in appeal to Rs. 5,000/-. Leave granted. Memo of appeal to be amended accordingly.

(2.) APPEAL is admitted. Printing and paper book dispensed with Mr. M.D. Pandya waives notice on behalf of Gujarat State Road Transport Corporation on behalf of Gujarat State Road Transport Corporation. By consent the appeal is heard today.

(3.) NO other submission was made. In view of the increase in the amount of compensation under the head of pain, shock and suffering, allowed by us, the award of the Tribunal will stand modified to the extent that the figure of compensation of Rs. 31,000/- will be substituted by the figure of Rs. 36,000/-in paragraph 19-A of the award and in paragraph 19-E of the award, instead of the figure of Rs. 25,000/- the figure of Rs. 30,000/- will stand substituted. The appeal is allowed as above. No order as to costs.