THE MANAGING DIRECTOR, KSRTC, K.H.ROAD, SHANTHINAGAR, BANGALORE-27 Vs. K.H. HANUMANTHAIAH @ PUTTASWAMY, S/O. LATE HANUMANTHAIAH, MAJOR, NOW AGED 48 YEARS, R/O. KENCHANAKUPPE VILLAGE, BIDADI POST, RAMANAGARA TALUK, BANGALORE (R) DISTRICT

JUDGEMENT

(1.) THESE two appeals by the Corporation and the claimant are directed against the same impugned judgment and award dated 04/08/2008 passed in MVC No. 7011/2006 by the XIX Additional Small Cause Judge and Motor Accident Claims Tribunal, Bangalore (SCCH -17), (for short Tribunal'). The Tribunal by its judgment and award, has awarded a sum of Rs.1,85,280/ -, with interest at 6% p.a. on Rs.1,79,280/ - from the date of petition till its realisation, fastening the liability on the Corporation, on account of the injuries sustained by the claimant in the road traffic accident.

(2.) IN brief, the facts of the case are:

(3.) I have heard, Learned Counsel for Insurer and Learned Counsel for claimant and perused the impugned judgment and award passed by the Tribunal.