MANAGING DIRECTOR TNSTC Vs. SUGUNA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned single Judge of the Karnataka High Court allowing the appeal filed by the claimants-respondents. Background facts in a nutshell are as follows : On 19.3.1998 a bus owned by the appellant-corporation was plying between Erode to Mysore via Nanjangud. At about 8.15 p.m. one Jayasheela (hereinafter referred to as the deceased) who was driving two wheeler sustained injuries, because the bus dashed against the deceased who died on the spot. Respondent No.1 the widow of the deceased and his two minor children filed a Claim Petition claiming compensation in terms of Section 166 of the Motor Vehicles Act, 1988 (in short the Act). Appellant filed its objections denying the liability and took the stand that the accident occurred because of the negligence on the part of the deceased. The first Additional Civil Judge (Sr. Division) and Motor Accidents Claim Tribunal, Mysore (in short the MACT) awarded a sum of Rs.1,83,500/- as compensation along with 6% interest from the date of filing the Claim Petition. Questioning quantum of the compensation, respondents Nos.1, 2 and 3 filed an appeal before the High Court. The High Court fixed the quantum at Rs.4,05,500/-with interest at the rate of 6% as was directed by the MACT.

(3.) Learned counsel for the appellant-Corporation submitted that no basis has been indicated for awarding the compensation. By a practically non-reasoned order, appeal has been disposed of.