U.P. State Road Transport ... vs Chanan Lal & Others
2017 Latest Caselaw 3995 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL FROM ORDER No. - 570 of 1997
 

 
Appellant :- U.P. State Road Transport Corporation & Others
 
Respondent :- Chanan Lal & Others
 
Counsel for Appellant :- Samir Sharma,Sunil Kumar Mishra
 
Counsel for Respondent :- Manish Nigam
 

 
Hon'ble Saumitra Dayal Singh,J.

This appeal has been filed by the U.P. State Road Transport Corporation (hereinafter referred to as the Corporation) against the award of the Motor Accident Claims Tribunal, Ghaziabad in MACP No. 67 1982.

By the aforesaid award, the Tribunal has awarded Rs. 15,000/- on account of damages to the bus of the Corporation in 1997. The Tribunal has refused to award higher compensation upon appraisal of the evidence in respect whereof it was observed that the document on the basis of which the Corporation sought higher compensation at the time of argument in the claim proceeding had not been proven in evidence by the witnesses produced by the Corporation.

Also, certain other damages claimed by the Corporation were not allowed because of lack of evidence. The finding of the Tribunal on issue no.6 is quite complete and appears to have been recorded upon appraisal of evidence on record, the same does not suffer from any infirmity.

The appeal lacks merit and is dismissed.

Order Date :- 5.9.2017

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