MANAGING DIRECTOR Vs. GANGAPPA @ GANGADHAR

JUDGEMENT

(1.) THIS appeal is by the NWKRTC challenging the judgment and award passed by the Tribunal on the ground of liability.

(2.) ALTHOUGH the appeal is listed for orders, with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) AS there is no dispute regarding injuries sustained by the claimant in a road traffic accident occurred on 28.05.2006 due to rash and negligent driving of offending bus bearing registration No.KA-31/2974 by its driver and liability of the insurer of the offending vehicle, the only point that remains for my consideration in the appeal is :