CHENNAMMA AND ORS. Vs. THE MANAGING DIRECTOR, KSRTC

JUDGEMENT

(1.) THESE two appeals respectively by the claimants and by the Corporation are directed against the same impugned judgment and award dated 10/12/2013, passed in MVC No. 358/2012, by the I Additional District Judge and Member, Motor Accident Claims Tribunal, Chickmagalur, (for short 'Tribunal').

(2.) THE Tribunal by its judgment and award, has awarded a sum of Rs.8,96,000/ - under different heads with interest at 6% per annum from the date of petition till its realization, fixing negligence at 20% on the part of the deceased, rider of motor cycle bearing Reg. No. KA.18.R.1803 and 80% on the part of the driver of KSRTC bus bearing Reg. No. KA.18.F.0050 and directing the Corporation to pay a sum of Rs.7,16,800/ - with interest at 6% p.a. from the date of petition till the date of realization as against the claim of the claimants for a sum of Rs.30/ - lakhs on account of the death of Sri. Bapugowda.

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