BORAVVA Vs. DIVISIONAL CONTROLLER, NWKRTC BAGALKOT DIVISION, BAGALKOT

JUDGEMENT

(1.) The appellant/claimant being not satisfied with the judgment and award dated 01.07.2009 passed by the M.A.C.T.No.II Bagalkot (hereinafter referred to as "the Tribunal" for short) in MVC No. 538/2006 has preferred this appeal seeking enhancement of compensation.

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

(3.) Before the Tribunal, the respondent/ corporation appeared and filed a written statement taking a contention that the injuries sustained by the claimant are on account of negligent attitude attributable to claimant in not taking necessary precaution while sitting in the bus.