SHOBHA L. Vs. MANAGING DIRECTOR, KSRTC

JUDGEMENT

(1.) THIS appeal by the claimants seeking enhancement of compensation is against the judgment and award passed by the Fast Track Court -II & MACT, Tumkur, in M.V.C. No. 929/2010, dated 23 April 2011.

(2.) CLAIMANTS are the legal representatives of deceased B.K. Thimmaraju. It is the case of the claimants that on 22.6.2010 when the deceased was going on his motorcycle Bajaj Discover bearing registration No. KA -06 -A -EA -2494 on Tumkur -Urdigere road, near Belagumba, a KSRTC bus bearing registration No. KA -06 -F -0141 came from the opposite direction in a rash and negligent manner and dashed against the motorcycle of the claimant due to which, he lost control and died on the spot. As such, claimants filed claim petition before the Tribunal seeking compensation.

(3.) THE learned counsel for the appellant submitted that the compensation awarded by the Tribunal is on the lower side and accordingly, seeks enhancement of compensation. According to the learned counsel for the respondent, the compensation awarded is just and proper and the same does not call for interference and accordingly, sought dismissal of the appeal.