BHAGIRATHI Vs. GENERAL MANAGER

JUDGEMENT

(1.) This appeal is at the instance of the of the claimant seeking enhancement of compensation awarded by the Judgment and Award dtd. 16/1/2008 in MVC No. 2107/2002 passed by the learned III-Additional Civil Judge (Sr.Dn) and Additional M.A.C.T., Belgaum (for short 'the Tribunal').

(2.) Brief facts are that deceased-Yojana was proceeding in a car bearing registration No. MH-07/B-0376 and on account of the rash and negligent driving of the offending bus bearing registration No. MH-12/Q-8815, it dashed against the car resulting in death of the deceased.

(3.) The claim petition was resisted by the respondent-Transport Corporation by filing its written statement.