DIVISIONAL CONTROLLER, KSRTC Vs. BHAGAVAN

JUDGEMENT

(1.) THIS appeal by the respondent -Corporation is directed against the impugned judgment and award dated 19/02/2011 passed in MVC No.1645/2009, by the Additional Civil Judge (Sr.Dn) and Member, Additional Motor Accident Claims Tribunal, Hassan, (for short 'Tribunal'), so far as it relates to non fixing of contributory negligence on the part of the driver of the Car..

(2.) THE Tribunal, by its impugned judgment and award, has awarded a sum of Rs. 18,000/ - under different heads, with interest at 6% p.a., from the date of petition till its deposit, on account of the injuries sustained by the claimant in the road traffic accident.

(3.) IN brief, the facts of the case are: