MANAGING DIRECTOR KARNATAKA STATE ROAD TRANSPORT CORPORATION REPRESENTED BY THE CHIEF LAW OFFICER KSRTC Vs. SRI M. GANGARAJU, S/O MALLANNA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award in MVC No. 2573/2006 dated 11.12.2006 on the file of the Motor Accident Claims Tribunal, Bangalore. The Appellant was the Respondent before the Tribunal and the Respondent was the claimant.

(2.) THE Respondent filed the claim petition seeking compensation on account of the injuries sustained by him in a motor vehicle accident occurred on 4.4.2006. There is no dispute as to the occurrence of the accident and liability of the Appellant/Corporation to pay the compensation, The only contention raised by the learned Advocate appearing for the Appellant is that the award of compensation is excessive.

(3.) THE income of the claimant is taken at Rs. 3,000/ - per month, which is just and proper. The Tribunal has not awarded any compensation towards loss of future income. The Corporation has not let in any evidence in support of its contention. The appeal is devoid of merits and it is accordingly dismissed. The amount in deposit, if any, shall be transferred to the Tribunal. No costs.