LAWS(KAR)-2023-2-518

MANAGING DIRECTOR Vs. MUNNI

Decided On February 23, 2023
MANAGING DIRECTOR Appellant
V/S
MUNNI Respondents

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 21/4/2018 passed in MVC No.7687/2016 by the Court of the IX Addl. Small Causes and Addl. MACT, Bangalore (SCCH-7) (for short 'the Tribunal'), the petitioners therein have preferred MFA No.5215/2019 and the respondent therein has preferred MFA No.6583/2018.

(2.) For the sake of convenience, the parties are referred to herein as per their status before the Tribunal.

(3.) Brief facts of the case are as follows: On 1/7/2016 at about 1.55 p.m., the deceased Amjad met with an accident with KSRTC bus bearing Reg.No.KA-42-F-1799 at Sarakki Signal, Kanakapura Road, Bengaluru. Petitioners are his dependents.