DIVISIONAL MANAGER YADGIR DEPOT YADGIR THROUGH ITS DIVISIONAL MANAGER NEKRTC, HENCE Vs. PRADHANAPPA S/O SHANKREPPA KOKATNOOR

JUDGEMENT

(1.) THIS appeal by the North Eastern Karnataka Road Transport Corporation under Section 173(1) of the Motor Vehicles Act, 1988. Being aggrieved by the judgment and award dated 3rd November 2011 passed in MVC No. 1165 of 2009 on the file of Prl. Senior Civil Judge and MACT Gulbarga at Gulbarga quantifying a sum of Rs. 1,60,400/ - as compensation payable to the respondent due to the injuries that the respondent suffered in an accident that took place involving a vehicle of the corporation and two wheeler which was ridden by the respondent.

(2.) THE Tribunal has quantified compensation under different heads as under:

(3.) THERE is a delay of 66 days in preferring this appeal and an application is filed under section 5 of the limitation Act, seeking tor condonation of delay.