P. DEVARAJ Vs. THE DIVISIONAL CONTROLLER, KSRTC

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 23.10.2013 passed in MVC No. 848/2012 on the file of III Addl. District Judge and MACT, Mysore(for short 'tribunal).

(2.) THE tribunal by the impugned judgment and award, awarded compensation of Rs. 1,25,000/ - with interest at 6% p.a. from the date of petition till the date of realisation, on account of grievous injuries sustained by the claimant in the road traffic accident. Being aggrieved by the quantum of compensation and also rate of interest awarded, the claimant has presented this appeal.

(3.) WE have heard learned counsel appearing for the appellant and learned counsel appearing on behalf of the Corporation.