DIVISIONAL CONTROLLER, N W K R T C , HAVERI DEPOT & SELF INSURANCE FUND AND ORS Vs. REKHA @ GUTTEMMA W/O SURESH MALANNANAVAR; KUMARI VARSHA D/O SURESH MALANNANAVAR AND ORS

JUDGEMENT

(1.) MFA No.25022/2010 has been preferred by North- West Karnataka Road Transport Corporation challenging the negligence, consequently fastening the liability and also the quantum of compensation. The claimants have preferred cross-objections 745/2011 seeking for enhancement of compensation due to death of their sole bread earner.

(2.) For the sake of convenience, the parties in this appeal would be referred to by their rank as they are arrayed in the claim petition before the Tribunal.

(3.) The claimants are the wife, children and parents of the deceased Suresh M.Malannanavar.