DIVISIONAL CONTROLLER Vs. JAYASHREE

JUDGEMENT

(1.) Though these appeals are listed for orders, they are taken up for final disposal, with the consent of learned counsel for both the parties.

(2.) NWKRTC is in appeal in MFA No.103125/2019 challenging the contributory negligence as well as quantum of compensation which is excessive and exorbitant. The claimants are also in appeal in MFA No.104034/2019 praying for enhancement of compensation, not being satisfied with the quantum of compensation awarded under judgment and award dtd. 10/5/2019 passed in MVC No.14/2016 on the file of the learned Member, MACT, Bagalkot (for short, 'Tribunal').

(3.) The claimants, who are the wife, children, sister and mother of the deceased Nandalal Surana, filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking compensation for the accidental death of deceased Nandalal Surana, that took place on 3/11/2015 involving Motorcycle bearing registration No.KA-29/V-9186 and NWKRTC Bus bearing registration No.KA-25/F-2988.