CHELUVAMMA, Vs. K B REVAGOWDA,

JUDGEMENT

(1.) THESE two appeals by the claimants and by the Corporation are arising out of the same judgment and award dated 22/12/2010 passed in MVC No. 240/2010, by the Presiding Officer, Fast Track Court -IV and Additional Motor Accident Claims Tribunal, Mysore, (hereinafter referred to as Tribunal for short).

(2.) THE Tribunal, by its judgment and award, has awarded a sum of Rs.7,70,000/ - under different heads with interest at 6% p.a., from the date of petition till its deposit, fixing contributory negligence in the ratio of 30:70 i.e. 30% on the part of the driver of the Maruthi Omni Car and 70% on the part of the driver of KSRTC bus belonging to the Corporation.

(3.) IT is the case of the claimants that, the compensation awarded by the Tribunal on account of the death of the deceased is inadequate and it requires enhancement. Where as, it is the case of the Corporation that the contributory negligence fastened on the driver of the bus belonging to it at 70% is on higher side and cannot be sustained and is liable to be modified and that the quantum of compensation awarded by the Tribunal is on higher side and liable to be reduced.