MANAGER Vs. DADUSABA

JUDGEMENT

(1.) The appeal in MFA No.100216/2020 by the KSRTC and the appeal In MFA No.100557/2021 by the claimants seek to call in question the same Judgment and Award dated 24.10.2019 entered by the MACT, Kushtagi, whereby the claim in M.V.C. No.59/2018 having been favoured, a compensation of Rs.17,83,600/- with interest at the rate of 6% per annum has been awarded subject to a usual condition of parking of Rs.2,00,000/- in a five year fixed deposit of any nationalized bank. The KSRTC complains that the award is on the higher side whereas the claimants grieve that the same is on the lower side.

(2.) Brief facts:-

(3.) Having heard the learned counsel for the parties and having perused the appeal papers, we are inclined to enhance the compensation and dispose of the appeals as under and for the following reasons: