MANAGER NEKRTC BUS DEPOT Vs. BHIMASHANKAR

JUDGEMENT

(1.) The instant appeal and cross-objection are directed against the judgment and award dated 13.06.2007 passed in MVC No.895/05 on the file of the II Additional Civil Judge, and Member M.A.C.T. No.VII Gulbarga (for short 'the Claims Tribunal'). The Claims Tribunal by the judgment and award, awarded a sum of Rs.4,09,000/- with interest at 6% p.a. to the claimant (respondent No.1 in the appeal and cross-objector in the cross-objection).

(2.) The appellant-Corporation contending that the compensation awarded by the Claims Tribunal is excessive and fixing the liability fully on the part of the appellant-Corporation is not justifiable has presented the instant appeal.

(3.) The Cross-Objector/claimant contending that the Claims Tribunal has not awarded just and reasonable compensation towards the heads, loss of future earning, loss of amenities, loss of earning during treatment, pain and suffering and praying to enhance the compensation under the above said heads by modifying the judgment and award passed by the Claims Tribunal, respectively, has presented the instant cross-objection.