DIVISIONAL MANAGER K.S.R.T.C., DIVISION OFFICE BIJAPUR DIVISION BIJAPUR NOW REP BY ITS CHIEF LAW OFFICER NEKRTC, CENTRAL OFFICE GULBARGA Vs. HANMANTRAYA S/O GURAPPA DHARMASHETTY AND OTHERS

JUDGEMENT

(1.) THERE is a delay of 52 days in preferring this appeal by M/s. KSRTC, Bijapur Division, Bijapur. As I do not find any merit in the appeal itself, the applications for condonation of delay and stay are rejected and appeal is disposed of as under.

(2.) APPEAL by KSRTC, Bijapur Division, Bijapur under Section );">173 (1) of Motor Vehicles Act, 1988 against the Judgment and order dated 14th October, 2011 passed in MVC. No. 2082/2010 on the file of M.A.C.T No. V, Bijapur at Bijapur.

(3.) THE Tribunal having found that the driver of the vehicle owned by the Corporation was negligent in driving the vehicle and was the cause for the accident, has proceeded to quantify the compensation and one of the heads of compensation is the loss of dependency to the claimants.