MANAGING DIRECTOR Vs. ANNAPURNA

JUDGEMENT

(1.) Heard the appellant counsel and also the cross- objectors.

(2.) This appeal and the cross objection are filed, challenging the Judgment and award dtd. 4/11/2011 passed in MVC No.552/2009 by the Additional Senior Civil Judge and Addl. MACT, at Ranebennur.

(3.) The factual matrix of the case of the claimant is that, on 29/11/2008, the deceased Harish was going on the motorcycle and at that time, the KSRTC bus came in the opposite direction in a rash and negligent manner and caused the accident, as a result, the deceased sustained fatal injuries and during the course of treatment in the Hospital, he died on 6/1/2009. Hence, the parents of the deceased made claim before the tribunal stating that they have spent an amount of Rs.1,00,000.00 for treatment and also he was doing business and also agriculture and hence, claimed the compensation that he was earning Rs.5,000.00. The tribunal after considering both the oral and documentary evidence, awarded compensation of Rs.4,16,200.00 with 6% interest.