GENERAL MANAGER Vs. JAYAPAL S/O APPASAB HALINGALLI

JUDGEMENT

(1.) Heard the learned counsel for both the parties and perused the records. For the purpose of convenience, the parties are referred to in this appeal, as per their rank before the Tribunal.

(2.) The KSRTC., the owner-cum-insurer (hereinafter referred to as "the Corporation" for short) has preferred this appeal, challenging the impugned judgment and award dated 30-6-2011 passed in M.V.C. No. 1308/2008. on the file of the Senior Civil Judge and Member Additional Motor Accident Claims Tribunal, Athani, awarding compensation of Rs. 2,52,300/-.

(3.) The facts of the case are that: