MANAGING DIRECTOR, KKRTC Vs. SUNITA

JUDGEMENT

(1.) The Kalyan Karnataka Road Transport Corporation (KKRTC) is before this Court seeking for the following reliefs:

(2.) The MACT and I Additional Senior Civil Judge, Kalaburagi, had allowed the claim petition by award dtd. 14/3/2025 in MVC No.1432/2024 and awarded a compensation of Rs.1,10,36,200.00 with 6% interest per annum.

(3.) Sri.Mahantesh Patil, learned counsel for the appellant submits that the deceased himself was responsible for the accident inasmuch the deceased acted negligently by standing at the doorway of the bus, while the bus was within the city limits, despite the availability of empty seats and as such, he contends that the deceased was responsible for the incident and his death, and consequently, KKRTC could not be held liable to pay compensation.