THE DIVISIONAL CONTROLLER Vs. PAMPANNA

JUDGEMENT

(1.) THE appellant - NWKRTC, challenging the quantum of compensation granted by the Tribunal to the claimant - respondent No. 1 herein for the injuries sustained by him in a motor vehicle accident, has filed this appeal.

(2.) THE facts reveal that on 08.09.2009, while the 1st respondent was proceeding in a Bullock -Cart carrying fodder along with another, the bus bearing No. KA -26/F -672 came from the hind side and hit the Bullock -Cart and thereby, the 1st respondent/claimant suffered grievous injuries. He was admitted in the hospital and suffered permanent disability. Therefore, a claim petition was filed before the Tribunal for compensation towards pain, suffering, mental agony, medical expenses, loss of income etc.

(3.) THE Tribunal having held that the accident was due to the rash, 'and negligent driving of the bus, held permanent disability of respondent No. 1 at 100% and granted a sum of Rs. 12,18,000/ - together with interest at 6% p.a. as compensation on all the heads. Aggrieved by the quantum of compensation granted to the 1st respondent, the present appeal is filed by the NWKRTC.