UOI & ANR Vs. DEEPAK GOSWAMI & ORS

JUDGEMENT

(1.) The present appeal has been preferred against the impugned award dated 12.02.2007, whereby the learned Tribunal has dismissed the claim petition filed by the appellants.

(2.) Learned counsel appearing on behalf of the appellants submitted that the learned Tribunal has failed to appreciate the basic principle governing the measure of damages for damage to property in tort as well as in contract is 'restitutio in integrum'.

(3.) Learned counsel submitted that question before the learned Tribunal was that as to what would be reasonable and fair compensation under the circumstances to put the appellants so far as the money can, in the same position, had the accident not occurred.