MANAGING DIRECTOR KSRTC DEPOT. Vs. PRITHVIRAJ S/O VENKATESH @ VENKATESHAPPA SINCE MINOR REPTD. BY HIS FATHER AND NATURAL GUARDIAN R. VENKATESH @ VENKATESHAPPA S/O LATE B. RAMAIAH

JUDGEMENT

(1.) THESE appeals are directed against the judgment and award in MVC No. 1848/2008 dated 9.3.2010 on the file of the Motor Accident Claims Tribunal. Bangalore.

(2.) MFA No. 7839/2010 was filed by the claimant seeking enhancement of compensation. MFA No. 7206/2010 was filed by the Karnataka State Road Transport Corporation (for short 'the Corporation') challenging the judgment and award on the ground that the compensation awarded by the Tribunal is excessive.

(3.) THE learned Counsel for the Corporation contends that the claimant was aged 14 years at the time of the accident. His left leg below the knee was amputated. The Doctor has opined that he had suffered 70% disability to the particular limb. The Tribunal has taken the disability at 30% to the whole body, which is excessive. It is further argued that the compensation awarded on the other heads are also on a higher side.