DIVISIONAL CONTROLLER Vs. MADHU

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 ('the Act' in short), is filed by the NWKRTC ('the Corporation' for short) against the judgment and award dtd. 2/12/2013 passed in M.V.C.No.682/2008 by the Senior Civil Judge and Additional M.A.C.T., Kundapura ('the Tribunal' in short).

(2.) Appellant was the respondent No.4 and respondent Nos.1 to 3 were the petitioner Nos.2 to 4 and respondent Nos.4 to 6 were the respondent Nos.1 to 3 before the Tribunal. The petitioner No.1 was dead. For the sake of convenience, the rank of the parties will be referred to as per their status before the Tribunal.

(3.) Brief facts of the case is that, on 12/4/2008 one Laxman ('the deceased' for short), who is the son of petitioner No.1 and brother of petitioner Nos. 2 to