KARNATAKA STATE ROAD Vs. GOWRAMMA

JUDGEMENT

(1.) Though this appeal is listed for admission today, with the consent of learned counsel appearing for the appellant, the same is taken up for final disposal.

(2.) This appeal is filed by the appellant/KSRTC., challenging the Judgment and Award dtd. 6/8/2013 passed in M.V.C.No.3/2012 on the file of the District Judge, Member, MACT., at Chamarajanagar ('the Tribunal' for short), questioning the quantum of compensation awarded by the Tribunal.

(3.) The factual matrix of the case is that on 29/10/2011 at about 8:45 a.m, the petitioner was standing on the left side of the road near Mariyala in order to go to the Rudset Samsthe of Mariyala, at that time, the driver of KSRTC bus bearing registration No.KA-09-F-4067 drove the same from Chamarajanagara towards Nanjangud in a rash and negligent manner and caused accident to the petitioner. As a result, the claimant had sustained grievous injuries.