LAWS(KAR)-2011-4-224

JALAJA, W/O. LATE B.L. BASAVARAJU AND HEMANTHGOWDA, S/O. LATE B.L. BASAVARAJU Vs. THE MANAGING DIRECTOR, K.S.R.T.C, K. H. ROAD, SHANTHINAGAR, BANGALORE, REPRESENTED BY ITS MANAGER

Decided On April 12, 2011
Jalaja, W/O. Late B.L. Basavaraju And Hemanthgowda, S/O. Late B.L. Basavaraju Appellant
V/S
Managing Director, K.S.R.T.C, K. H. Road, Shanthinagar, Bangalore, Represented By Its Manager Respondents

JUDGEMENT

(1.) THIS appeal is by the claimants for enhancement of compensation awarded by the Tribunal.

(2.) HEARD . The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) BRIEF facts of the case are: That on 18.11.2006, when deceased Basavaraj was travelling in a car bearing registration No. KA -02 -P -1809 on NH -48 near Veera -Vaishnavi river bridge, Bellur cross, Nagamangala Taluk, a KSRTC bus bearing registration No. KA -18 -F -38 came from opposite direction with high speed in a rash and negligent manner and dashed against the car as a result, the deceased died on the spot. His wife, and a miner son filed a claim petition before the MACT, Bangalore, seeking compensation of Rs. 10,00,000/ -. The Tribunal by impugned judgment and award has awarded compensation of Rs. 47,250/ - with interest at 6% p.a.