MANAGING DIRECTOR KSRTC Vs. HEMAVATHI S.

JUDGEMENT

(1.) MFA No.4010/2017 is filed by the Karnataka State Road Transport Corporation (hereinafter referred to as 'KSRTC') under Sec. -173(1) of the Motor Vehicles Act 1988, (hereinafter referred to as ' MV Act ' for brevity) by the appellant challenging the judgment and award dtd. 2/1/2017, passed in MVC No.13/2015, on the file of the Senior Civil Judge & MACT, Tirumakudalu, Narasipura, (hereinafter referred to as 'the Tribunal' for brevity) seeking reduction of the compensation amount.

(2.) M.F.A.Cross Objection No. 106/2018 is filed by the claimants under Order 41 Rule 22 of the Code of Civil Procedure for seeking enhancement of the compensation.

(3.) For the purpose of convenience, the parties will be referred to as per their ranks before the Tribunal.