LT. DEVENDRA SINGH, S/O. SHRI. K.P. SINGH, ASTE Vs. THE GENERAL MANAGER/MANAGING DIRECTOR, KARNATKA STATE ROAD TRANSPORT CORPORATION AND MOHAMED SHAHEED S/O. MOHAMED MAJOR, KSRTC BUS DRIVER

JUDGEMENT

(1.) THESE two appeals are respectively filed by the Karnataka State Road Transport Corporation (hereinafter referred to as 'Corporation' for short) and the claimant against the very same impugned common judgment and award dated 21st June 2002, passed in M.V.C. No. 2588/1994, by the v. Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Mayo hall Unit, Bangalore, (for short, Tribunal'), awarding compensation of Rs. 5,55,500/ - in favour of the claimant as against his claim for Rs. 15,71,140/ -.

(2.) WHILE the Corporation has filed the appeal on the ground that the compensation awarded is excessive, exorbitant and needs to be substantially reduced, the claimant has filed the appeal on the ground that the compensation awarded by Tribunal is inadequate and needs to be enhanced, by modifying the impugned judgment and award passed by Tribunal.

(3.) IT is the case of the claimant that, on account of the injuries sustained in the accident, he has undergone treatment for about 55 days in the Hospital as in -patient and has spent considerable amount towards conveyance, nourishing food and attendant charges and further, on account of the disability suffered in the accident, he has been demoted and his salary has been substantially reduced and therefore, he has to be compensated reasonably.