DIVISIONAL CONTROLLER Vs. SHAKUNTALA AMBIGA

JUDGEMENT

(1.) Respondent No.2 in MVC.No.101/2010 on the file of the Additional MACT., Kumta (hereinafter referred to as the 'Tribunal') is impugning the judgment and award dtd. 26/4/2012 awarding compensation of Rs.10,60,000.00 with interest at 6% per annum directing respondent No.2 to pay the same.

(2.) The parties are referred to as per their ranks before the Tribunal for the sake of convenience.

(3.) Brief facts of the case are that the claimants being the legal representatives of the deceased Seetaram Ambiga filed the claim petition contending that the deceased was driving the auto rickshaw bearing Reg.No.KA-47/1645 from Honnavar to Mirjan on 13/12/2009. At about 07:45 AM, when he reached near Honmav cross at Kumta the Karnataka State Road Transport Corporation ('KSRTC' for short) bus bearing Reg.No.KA.31/F-941 came from behind in high speed, in rash and negligent manner and dashed to the auto rickshaw. As a result, the auto rickshaw turtled and the driver sustained fatal injuries and died at the spot. Therefore the legal representatives have claimed compensation for the death of the deceased.