BMTC Vs. IFFCO TOKIO GENERAL INSURANCE CO.

JUDGEMENT

(1.) Disputing the validity and legality of the order that is rendered by the Motor Accident Claims Tribunal, Bengaluru in MVC No.6422/2019 dtd. 13/12/2021, the present appeal is filed.

(2.) Heard Smt.Radha.B.P, learned counsel for the appellant as well as Sri.Prdeep.B, learned counsel for respondent No.1. Respondent No.2 did not choose to submit his contentions.

(3.) On the ground that its bus bearing registration No.KA-57-F-1261 met with a road traffic accident due to which the vehicle got damaged and thereby loss, if quantified, to a tune of Rs.3,00,000.00 is sustained, the appellant filed a petition claiming compensation of Rs.3,00,000.00 in total. The Tribunal through the impugned order awarded a sum of Rs.83,293.00 as compensation towards damages. Aggrieved by the same, the present appeal is filed.