DIVISIONAL CONTROLLER KSRTC DEPOT Vs. K JYOTHI

JUDGEMENT

(1.) THOUGH this appeal is posted for orders, the same is taken up for final disposal, with the consent of the learned Counsel appearing for the parties.

(2.) THIS appeal by the appellant -Corporation is being aggrieved by the impugned judgment and award dated 7.9.2013 passed in MVC No.466/2011 on the file of Addl. Senior Civil Judge, Ramanagara, (hereinafter referred to as Tribunal for short).

(3.) BY its judgment and award, the Tribunal has awarded a sum of Rs.22,26,896/ - with interest at 6% p.a., from the date of petition till the date of realization on account of the death of deceased Sri Ravikumar in the road traffic accident.