LAWS(KAR)-2018-3-608

MANAGING DIRECTOR, KSRTC, SARIGE BHAVANA Vs. CHAIL SINGH

Decided On March 22, 2018
Managing Director, Ksrtc, Sarige Bhavana Appellant
V/S
Chail Singh Respondents

JUDGEMENT

(1.) The present appeal has been preferred by the Managing Director, KSRTC assailing the judgment and award passed by the Member, Principal Motor Accident Claims Tribunal, Bengaluru in MVC No.3671/2016 dated 09.06.2017.

(2.) Heard the learned counsel appearing for both the parties.

(3.) Though this appeal is posted for orders, with the consent of the learned counsel, the same is taken up for final disposal.