DIVISIONAL CONTROLLER NEKRTC, SARIGE SADAN GULBARGA NOW REPRESENTED BY CHIEF LAW OFFICER NEKRTC, CENTRAL OFFICE GULBARGA-585102 Vs. SEETA @ SEETHABAI W/O RAMLU NAIK

JUDGEMENT

(1.) APPEAL by the North Eastern Karnataka Road Transport Corporation complaining that the compensation quantified in favor of the respondent -passenger in the bus due to the injuries she suffered when the radiator of the bus burst at a sum of Rs. 3,18,550/ - as per the judgment dated 26th December 2011 passed in MVC No. 838 of 2010 on the file of II Additional Senior Civil Judge and MACT at Gulbarga is on the higher side and that it is required to be scaled down. There is a delay of 14 days in preferring this appeal. Notice had been issued to respondent and respondent has entered appearance through his counsel Sri. Bapugowda Siddappa, Advocate appearing on behalf of Amaresh S. Rawoor.

(2.) HEARD learned counsel for both the sides.

(3.) HOWEVER Sri. Bapugowda Siddappa, learned counsel appearing for the respondent submits that IA3/12 filed by the claimant which is one for withdrawal of amount may be ordered.