MANAGING DIRECTOR NEKSRTC Vs. CHANDRAKANT @ CHANDANNA

JUDGEMENT

(1.) This is an appeal by the North East Karnataka Road Transport Corporation directed against the Judgment and Award dated 06.02.2010 on the file of the Court of the Civil Judge (Sr.Dn.) & MACT at Aland passed in MVC No.1500/2008 complaining that the total quantum of compensation of Rs. 3,00,400.00 with interest at 8% P.A. in view of the accident involving the vehicle of the Corporation causing injuries and the consequential disabilities etc., to the respondent, is on the higher side; that the Tribunal has committed an error in taking the whole body disability at 25% which is factored into assessing the loss of future earning and even the amount quantified under the conventional heads is on the higher side.

(2.) In the accident involving the vehicle of the Corporation, resultant injury to the respondent and the consequences are all not in dispute.

(3.) The Tribunal had quantified the amount under the different heads as under: