GSRTC Vs. VALIBEN BIKHABHAI

JUDGEMENT

(1.) HEARD learned Advocate Mr. Dipen A. Desai for appellant GSRTC and learned Advocate Mr. Shakeel A. Qureshi for respondents claimants.

(2.) BY filing this appeal, appellant GSRTC has challenged award made by claims tribunal at Bhavnagar in claim petition no. 256 of 1995 dated 12th December, 1996 wherein Claims Tribunal has awarded Rs. 4,50,000. 00 with 15 per cent interest being compensation in favour of respondents.

(3.) LEARNED Advocate Mr. Desai for appellant raised contention before this court that the claims tribunal has erred in awarding compensation of Rs. 4,50,000. 00 in favour of respondents claimants and compensation awarded by claims tribunal is on its higher side. He also submitted that the interest awarded by claims tribunal on the amount of compensation at the rate of 15 per cent per annum is also on its higher side and same is against the principles settled by apex court. He also submitted that for income, there was no positive evidence produced by claimants before claims tribunal and, therefore, in absence of positive evidence as regards income, compensation awarded by claims tribunal is erroneous and requires interference of this court. Except these submissions, no other submission is made by learned advocate Mr. Desai and no decision is cited by him in support of the submissions recorded herein above.