MANAGING DIRECTOR Vs. JAYASHREE D/O DAMODAR KULKARNI

JUDGEMENT

(1.) Three appeals in MFA Nos.102479/2014, 102480/2014 and 24092/2012 are by respondent- KSRTC challenging liability of 100% to pay compensation being saddled on it in MVC Nos.67 and 68/2010, on the file of the Additional Senior Civil Judge and Additional MACT, Hubli and MVC No.731/2010, on the file of Fast Track Court - II, Dharwad.

(2.) In addition to this there are two cross objections in Cross Objection No.100200/2015 in MFA 102479/2014 and Cross Objection No.100199/2015 in MFA 102480/2014 filed by the claimants seeking enhancement of compensation. So far as the appeal in MFA No.24092/2012 is concerned no cross objection or cross appeal is filed.

(3.) Admittedly, all the three appeals and two cross objections arising out of the aforesaid three claim petitions are with reference to a road traffic accident taken place on 20.07.2010, near Bharuka Textile / S.D.M.Hospital on Hubli-Dharwad road.