NOOR JAHAN Vs. SANGAPPA

JUDGEMENT

(1.) Being aggrieved by the judgment and award dated 06.03.2012, passed in MVC No.1106/2011 on the file of MACT-II, Bellary, the appellants-claimants have preferred this appeal seeking enhancement of compensation.

(2.) The brief facts which are necessary for the disposal of the appeal are as under :

(3.) In pursuance of the notice issued by the tribunal, respondents appeared before the tribunal. While 1st respondent i.e., driver did not file any written statement, the 2nd respondent filed detailed written statement denying the claim petition averments. Respondent No.2 specifically contended that the accident has occurred purely on account of negligent movement of the deceased himself without observing the bus, which was proceeding in a normal speed. It is also contended that a sum of Rs.4,98,000/- is paid to the members of the deceased under Workmen Compensation Act and other emoluments which the deceased was entitled including gratuity to the tune of Rs.4,07,050/- and it is also contended that son of the deceased has been given employment on compensatory ground and thus, prayed for dismissal of the petition.