MANAGING DIRECTOR OF NEKRTC Vs. KUMMARI CHANADRAKALA

JUDGEMENT

(1.) These appeals being MFA Nos.200355/2024 and MFA No.201670/2024 filed under Sec. 173(1) of Motor Vehicles Act, 1988 calling in question the judgment and award dtd. 3/8/2023 in MVC No.630/2022 passed by II Addl. Senior Civil Judge and JMFC, at Bidar. The appeal in MFA No.200355/2024 is filed by the appellant/Corporation on the ground of liability and appeal in MFA No.201670/2024 is filled by the claimants/appellants on quantum of compensation.

(2.) The date of accident, involvement of vehicle, death of Kum. Shivashetty are not dispute. The only dispute is in respect of liability and quantum. Insofar appellant/Corporation is concerned that the number of the bus was not stated in the FIR. As such, there is involvement of the vehicle by the claimants and Corporation is not liable to pay the compensation.

(3.) Sofar appellants/claimants are concerned, it is the case of the claimants that the compensation awarded under all heads are inadequate.