BANGALORE METROPOLITAN Vs. P S PADMAVATHI

JUDGEMENT

(1.) THIS appeal is by the BMTC challenging the quantum of compensation awarded to a non-dependent married daughter/claimant towards the death of her mother by the VI Addl. Small causes Judge and Motor Accidents Claims Tribunal, Bangalore, in MVC no. 2787/03 dated 29. 7. 2005.

(2.) ON 17. 5. 2003 around 10. 30 a. m. when the mother of the claimant was proceeding near the old bus stand, Hoskote, due to the rash and negligent, driving of the BMTC bus bearing No. KA-01-F-2384 by its driver, it dashed against the deceased, as a result, she sustained grievous injuries and succumbed to the injuries. Having held an enquiry on the issue raised held that accident was due to negligence on the part of the driver of the vehicle in question. The Tribunal by taking the income of the deceased at rs. 3,000/- per month and by deducting 50% towards personal expenses and by applying the multiplier of 7, has awarded a total compensation of rs. 1,86,000/- on various heads with 7% interest p. a. Being aggrieved by the said order, the appellant/bmtc has filed this appeal.

(3.) HEARD the learned Counsel for the appellant. None represents the respondent.