THE DIVISIONAL CONTROLLER KSRTC Vs. KHADAR SAB

JUDGEMENT

(1.) THE appellant -KSRTC being aggrieved by the judgment and award dated 21.4.2009 passed by the XI MACT, Bellary in MVC No. 1247/2007 is before this Court challenging the quantum of compensation awarded by the Tribunal.

(2.) THE respondent Nos. 1 & 2 are claimants represented by their counsel Sri. Lakshmikanthreddy. Notice to R3 is dispensed with.

(3.) THE claimants are the father and mother of the deceased Mehaboob Basha. The deceased Mehaboob Basha sustained grievous injuries in a motor vehicle accident occurred on 23.8.2007 at about 11.30 p.m. near a bridge on NH 19 Road, Rampur and later he succumbed to the injuries. It is the case of the claimants that the accident was mainly occurred due to the rash and negligent driving of the vehicle, a KSRTC bus bearing No. KA -07/F -977. The appellant has contested the proceedings before the Tribunal and ultimately, the court on assessing the compensation awarded compensation of Rs. 6,16,000/ - in favour of the claimants.