DIVISIONAL CONTROLLER K.S.R.T.C. CHIKMAGALORE DIVISION. CHIKMAGALUR REP. BY THE MANAGING DIRECTOR, K.S.R.T.C SHANTHINAGAR, BANGALORE-27 Vs. LAKSHMAMMA. W/O. KUMARA AND OTHERS

JUDGEMENT

(1.) THOUGH this matter, is posted for admission, with the consent of the learned counsel for the parties, the same is taken up for final disposal.

(2.) THIS appeal by the Corporation is directed against the impugned judgment and award dated 27th December 2008, passed in MVC No. 174/2008, by the Civil Judge(Sr.Dn) and Additional Motor Accident Claims Tribunal, Belur, (for short. Tribunal'), for reduction of compensation on the ground that, the compensation of Rs. . 4,50.000/ - awarded in favour of the claimants as against their claim for Rs. . 15.00 Lakhs, is excessive and is on the higher side and is therefore, liable to be reduced.

(3.) IT is the case of the claimants that, the deceased was hale and healthy prior to the date of accident, which resulted in his death and that, he was doing gujari business, earning a sum of Rs. . 6.000/ - per month and was contributing the entire sum towards the family requirements and in view of his untimely death, the family is displaced and they are in great financial distress and have lost the only hope and aspiration in life and therefore, they have to be compensated reasonably.