MANAGING DIRECTOR Vs. MANJULA

JUDGEMENT

(1.) The present appeal is directed against the judgment and award passed by the MACT., (hereinafter referred to (as the Tribunal) dated 27-8-2016 whereby the Tribunal for the reasons recorded in the award, has granted compensation of Rs.17,37,000/- with interest at 8% per annum.

(2.) The short facts of the case appears to be that on 24-6-2015 at about 7.40 p.m., the deceased was riding the motorcycle bearing registration No. KA-42-R-1879 from Kanakapura towards Bengaluru, when he reached near Kurigowandadoddi village on N.H.209 Road, at that time the driver of K.S.R.T.C. bus bearing registration No. KA-42-F-180 dashed the motorcycle. The deceased who was the rider of the motorcycle, sustained injuries and ultimately, he succumbed to the injuries. Such accident gave rise to the claim petition for compensation of Rs. 40,00,000/- before the Tribunal. The Tribunal at the conclusion of the aforesaid case, passed the above said judgment and award. Under the circumstances, the present appeal is before this Court.

(3.) We have heard Sri. Nagaraj. K., learned counsel appearing for the appellant and Sri. Prakash M. H., learned counsel appearing for respondents-original claimants.