MANAGING DIRECTOR,KSRTC Vs. KENCHAIAH

JUDGEMENT

(1.) These appeals are against the Judgment and award dtd. 27/3/2019 passed in MVCs No.783 of 2018 and 534 of 2018 by the I Additional District Judge and Motor Accident Claims Tribunal, Tumakuru (for short 'the Tribunal').

(2.) MFA No.7680 of 2018 is filed by the claimant in MVC No.534 of 2018 seeking modification of the award by enhancing the compensation from Rs.11,15,000.00 to Rs.55.00 lakh along with 12% interest from the date of petition. MFAs No.5108 and 5110 of 2019 are preferred by the appellant-KSRTC questioning its liability.

(3.) Brief facts leading to these appeals are that petitioners have filed claim petitions under Sec. 166 of Motor Vehicles Act, 1988 seeking compensation for the death of B.K. Praveen and Abhishek, who died in the road traffic accident. It is the case of claimants that on 24/2/2018 at about 3:30 PM, the said Praveen and Abhiskeh, were proceeding on the motorcycle bearing registration No.KA-64/E- 6419 from Tumakuru towards Pavagada to attend a marriage and the said motorcycle was being ridden by Praveen and Abhishek was a pillion rider. While they were proceeding near the land of Singonahalli Kumbaiah, a KSRTC bus bearing registration No.KA-06/F-1092 coming from Madhugiri side being driven by its driver in a high speed, rash and negligent manner, dashed against the motorcycle and caused the accident. The result of which, both rider and the pillion rider died on the spot. The petitioners being dependents of the deceased have filed claim petitions.