THIMMAIAH Vs. THE MANAGING DIRECTOR KSRTC

JUDGEMENT

(1.) THIS appeal by the claimant/appellant is directed against the impugned judgment and award dated 14.9.2012 passed in M.V.C. No. 2619/2011 on the file of the Member, Principal M.A.C.T. & Chief Judge, Court of Small Causes, Bangalore (for short, 'the Tribunal').

(2.) THE Tribunal by the impugned judgment and award awarded a compensation of Rs. 2,15,586/ - with interest @ 6% per annum, fixing contributory negligence of the deceased at 50%.

(3.) THE petition was contested by the respondent/Corporation. After holding enquiry and on overall consideration of the material on record, the Tribunal though quantified the compensation for Rs. 4,31,172/ -, by considering the role of the deceased himself in the accident, fixed 50% of the contributory negligence on him and awarded Rs. 2,15,586/ - with interest @ 6% per annum payable by the Corporation.