DIVISION CONTROLLER KSRTC, MANDYA DIVISION Vs. RENUKA

JUDGEMENT

(1.) The appellant, the Karnataka State Road Transport Corporation ('the Corporation' for short), has challenged the legality of the award dated 2.12.2016, passed by the II Addl. Senior Civil Judge & Addl. Motor Accident Claims Tribunal, Mandya, whereby for the death of Yalakkegowda, the learned Tribunal has granted a compensation of Rs.29,61,260/- along with interest at the rate of 9% p.a. to the claimantrespondents.

(2.) Briefly the facts of the case are that on 23.9.2014, when Mr. Yalakkegowda was returning on his motorcycle, from Malavalli to his Village on his motorcycle, around 12.45 p.m., near Nidagatta bus stand, a KSRTC bus, bearing Registration No.KA-11-Q-8825, being driven rashly and negligently, came from behind, and dashed against the hind portion of the motorcycle. Due to the said accident, Mr. Yalakkegowda sustained grievous head injuries. He died on the spot.

(3.) Since the claimants lost the sole bread earner of the family, they filed a claim petition before the learned Tribunal. In order to substantiate their case, the claimantrespondent No.1 was examined as P.W.1, and one Mr. Chikkaraju, was examined as P.W.2. The claimantrespondents submitted fourteen documents. On the other hand, the Corporation examined two witnesses, and submitted two documents. After appreciating the evidence, the learned Tribunal granted the compensation as aforementioned. Hence, the present appeal by the Corporation, in order to challenge the quantum of compensation.