RAJU Vs. DIVISIONAL CONTROLLER, KSRTC RURAL DIVISION

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 173(1) of MV Act against the judgment and award dated 26.02.2014 passed in MVC No. 1047/2012 on the file of the 6th Additional District Judge, Additional MACT, Mysore, partly allowing the claim petition for compensation and seeking enhancement of compensation.

(2.) WITH the consent of the learned counsel for the appellant as well as the learned counsel for the respondent, this matter was heard on merits. The records of the Claims Tribunal are called for and I have perused the same. The case of the claimant in the Claims Tribunal is as under: -

(3.) THE age of the claimant is 60 years. The occupation of the claimant is retired Head Master and carrying on tuitions and tutorial classes. His earning was Rs. 10,000/ - per month.