DIVISIONAL CONTROLLER, NWKRTC Vs. RENUKA

JUDGEMENT

(1.) The Deputy Commissioner, NWKRTC has preferred this appeal challenging the quantum of compensation awarded in MVC No. 85/2008 on the file of MACT No. IV, Bijapur (hereinafter referred to as the Tribunal) dtd. 3/9/2009 awarding compensation of Rs.1,41,000.00 with interest at 6% p.a. from the date of petition till realisation. Parties shall be referred to as per their ranking before the Tribunal.

(2.) Brief facts of the case are that the claimant in M.V.C. No. 85/2008 filed the claim petition contending that she was aged 42 years and was working as Cluster Resource Person. She was getting honorarium of Rs.4,500.00 per month. On 5/9/2007 she boarded the bus bearing reg. no. KA-29-F-596 owned by the NWKRTC at Bijapur bus stand to go to Jamakhandi. When the bus reached near Horti village, the driver of the bus driven the same in a rash and negligent manner and dashed to the truck which was proceeding in front of the bus. As a result, the claimant sustained injuries. She took treatment in various hospitals and suffered permanent disability. Therefore, she sought for compensation from the respondent-NWKRTC.

(3.) Heard Sri M.K. Soudagr, learned counsel for the appellant and Sri Hemanthkumar L. Havaragi, learned counsel for the respondent.