LAWS(KAR)-2015-10-272

Y N LALITHA Vs. MANAGING DIRECTOR

Decided On October 09, 2015
Y N LALITHA Appellant
V/S
MANAGING DIRECTOR Respondents

JUDGEMENT

(1.) These three appeals have stemmed out of judgment and award dated 29.12.2014 in MVC No.6848/2013 on the file of MACT (SCCH-17), Bengaluru ('Tribunal' for short). MFA No.3135/2015 is filed by the claimants, MFA No.3829/2015 is filed by the Insurer of Diesel Tanker Lorry bearing registration No.KL-41/C-81 and MFA No.3025/2015 is filed by the Insurer of KSRTC Bus bearing registration No.KA-01/F-5383. For the sake of convenience, parties shall be referred as per their rank in the Tribunal.

(2.) Brief facts:-

(3.) Two witnesses were examined on behalf of the claimants and 17 documents marked. Three witnesses were examined on behalf of the respondents and 8 documents marked. On consideration of the material on record, Tribunal awarded a compensation of Rs.23,24,488/- and held respondents liable to pay compensation. Hence, these appeals.