Rajasthan State Road Transport ... vs Smt. Roop Rani And Another
2023 Latest Caselaw 8069 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 415 of 1997
 

 
Appellant :- Rajasthan State Road Transport Corporation
 
Respondent :- Smt. Roop Rani And Another
 
Counsel for Appellant :- Samir Sharma,Ajay Kumar Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard learned counsel for the appellant and learned counsel for the respondents.

This appeal, at the behest of the Rajasthan State Road Transport Corporation, challenges the judgment and decree/award dated 29.10.1996 passed by Motor Accident Claims Tribunal(VIIIth-Additional District Judge), Agra in M.AC.T No. 339 of 1992 whereby the Court below had awarded a meager amount of compensation.

On the ground of meagerness of amount and smallness of quantum of compensation, this appeal challenging the award cannot be entertained as that is not the question of law decided by this Court as well as is dismissed under Chapter 12 Rule 4 C.P.C.

Accordingly, this appeal is dismissed.

Stay, if any, is vacated.

Record and proceedings be sent back to the tribunal.

The amount be disbursed to the claimants forthwith.

Order Date :- 20.3.2023

PS