U.P.S.R.T.C. REGIONAL MANAGER, ETAWAH. Vs. RAMESH CHAND GUPTA S/O SRI RAM CHANDRA GUPTA, FARRUKHABAD THROUGH DAUGHTER SUNITA GUPTA, ADVOCATE

JUDGEMENT

(1.) The learned Counsel for the appellant submitted that the factum of accident was denied by the appellant. It was also denied that the bus belonging to the U.P. State Roadways Transport Corporation was involved in the accident. To prove his defence, the appellant examined his conductor and driver of the bus. However, the Tribunal preferred to place reliance upon the statement of the injured claimant and his nephew. The said statements were corroborated by the police report. In this view of the matter, I do not find any error in the appreciation of evidence. Then, he submitted that the interest awarded by the Tribunal is towards higher side and it should not exceed beyond the prevailing rate of bank interest. There is no evidence worth the name as to what was the prevailing rate of Bank Interest at the relevant point of time. In this view of the matter, the amount of Interest at the rate of 10 per cent per annum is perfectly justified.

(2.) Having heard the learned Counsel for the appellant I do not find any legal or factual error in the award under appeal. There is no merit in the appeal. The appeal is dismissed summarily, Rs. 21,500.00 (Rupees twenty one thousands and five hundreds only) deposited in this Court shall be remitted by the office to the concerned Tribunal for payment to the claimant respondent.