LAWS(KAR)-2010-9-197

DIVISIONAL MANAGER, BANGALORE METROPOLITAN TRANSPORT CORPORATION; CHANDRAIAH, K G , S/O GANGADHAR Vs. CHANDRAIAH, K G S/O GANGADHAR; DIVISIONAL MANAGER, BANGALORE METROPOLITAN TRANSPORT CORPORATION

Decided On September 14, 2010
DIVISIONAL MANAGER, BANGALORE METROPOLITAN TRANSPORT CORPORATION; CHANDRAIAH, K G , S/O GANGADHAR Appellant
V/S
CHANDRAIAH, K G S/O GANGADHAR; DIVISIONAL MANAGER, BANGALORE METROPOLITAN TRANSPORT CORPORATION Respondents

JUDGEMENT

(1.) These two appeals are filed challenging the correctness of the judgment and award dated 01.06.2006 passed in MVC No. 3202/2002 on the file of the MACT (SCCH-2), Bangalore.

(2.) Appeal in MFA No. 13460/2006 is filed by Bangalore Metropolitan Transport Corporation (for short 'BMTC'), seeking to restrict the compensation awarded by the Tribunal to Rs. 23,000.00 with interest at 6% p.a. and Appeal in MFA No. 12887/2006 is filed by the claimant seeking enhancement of compensation awarded by the Tribunal.

(3.) In these two appeals, for the sake of convenience: the parties are referred to by their ranking in the Tribunal.