REKHA W/O. LATE. M.K. SHIVANNA Vs. MANAGING DIRECTOR, OWNER-CUM-INTERNAL INSURANCE FUND OF THE KSRTC, SARIGE BHAVANA, K.H. DOUBLE ROAD, SHANTHINAGARA, BANGALORE - 560 027

JUDGEMENT

(1.) THE delay of 143 days in preferring this appeal is condoned subject to the condition that the claimants shall not be entitled for interest for the delay period on the enhanced compensation. This appeal is by the claimants seeking enhancement of compensation against the award passed by the Principal Civil Judge (Sr.Dn.) and CJM, MACT, Mandya, in MVC No. 142/2009, on 28.10.2011.

(2.) THE claimants are the wife and children of the deceased M.K. Shivanna, who died in the accident occurred on 15.02.2009, while he was riding a motor cycle bearing registration No. KA -11/J -8619 on the left side of the road near Sundalli village on Mysore -Bangalore main road, at that time, a bus bearing No. KA -09/F -3839, came in a negligent manner from Mysore side and dashed to the motor cycle, due to which the deceased sustained grievous injuries and succumbed to the injuries.

(3.) HEARD .