DIVISIONAL CONTROLLER Vs. DUNDAPPA TADASAL

JUDGEMENT

(1.) The appeals and Cross Objection are listed for admission, and with the consent of the learned counsel for the parties, these appeals and Cross Objection are taken up for final disposal.

(2.) The appeals in MFA No.21794/2013 and in MFA No.21795/2013 are filed by the North Western Karnataka Road Transport Corporation (for short, 'Corporation') - the owner of the bus bearing registration No.KA-29/F-827 - impugning the respective judgments and awards dated 03.01.2013 and 10.01.2013 in MVC No.518/2011 and in MVC No.69/2012 on the file of the MACT-IX, Mudhol, (for short 'Tribunal'). The Tribunal by its impugned judgments and awards dated 03.01.2013 & 10.01.2013 has allowed the said claim petitions.

(3.) The claim petition in MVC No.518/2011, which is filed by the parents of the deceased - Prasad Tadasal, is allowed granting a total sum of Rs.5,28,500/- as compensation along with interest @ 9% p.a. from 27.09.2012 to the date of deposit. The Claimants in MVC No.518/2011 have filed the cross objection in MFA Crob.No.100100/2016 seeking enhancement. The claim petition in MVC No.69/2012, which is filed by the widow, minor children and mother of the deceased- Babu Kambar, is allowed by the Tribunal by its judgment and award dated 10.01.2013 granting a total sum of Rs.7,86,500/- as compensation along with interest @ 9% p.a. from the date of petition till the date of deposit, but the Claimants in MVC No.69/2012 have, as submitted at the Bar, neither filed appeal nor Cross objections.