SMT. LAKSHMI Vs. THE MANAGING DIRECTOR AND OTHERS

JUDGEMENT

(1.) This appeal is preferred by the claimant calling in question the legality and correctness of the judgment and award passed by the Motor Accident Claims Tribunal-V, Court of Small Causes, Bengaluru [the 'Tribunal', for short] in MVC. No. 649/2010 whereby the Tribunal has awarded total compensation of Rs. 50,000/- along with interest at 6% per annum from the date of petition till the date of deposit.

(2.) The only dispute involved in this appeal is in as much as the entitlement of compensation by the appellant who is none other than the sister of the deceased Dhanpal who succumbed to the accidental injuries sustained in the road traffic accident which occurred on 07.10.2009 owing to actionable negligence of the driver of the vehicles - Karnataka State Road Transport Corporation bus bearing registration No. KA- 17-F-1135 duly insured with respondent No. 3 and Kerala State Road Transport Corporation bus bearing registration No. KL-15-7114 duly insured with respondent No. 4.

(3.) The issue involved in this appeal is no more res integra in view of the Division Bench judgment of this Court in the case of A. Manavalagan v. A.Krishnamurthy And Others, reported in ILR 2004 KAR 3268 wherein it is held thus,