ANASUYABAI W/O BHIMSINGH Vs. THE DIVISIONAL MANAGER, K.S.R.T.C., HASSAN DIVISION, HASSAN, BY ITS CHIEF LAW OFFICER

JUDGEMENT

(1.) THE appeal and the Cross Objection are respectively filed by the Corporation and the Claimants against the impugned judgment and award dated 16th August 2005 passed in M.V.C. No.325/2005, on the file of the II Additional Civil Judge (Sr. Dm.) and AMACT, Davanagere (for short Tribunal).

(2.) THE Tribunal by its Judgment and Award, awarded a sum of Rs. . 6,35,600/ - as compensation, with interest @ 6%p.a. from the date of petition till the date of realisation on account of the death of the deceased Vijaya Singh in the road traffic accident

(3.) WE have heard the learned Counsel on both sides in the instant appeal and the cross -objection.