MANAGING DIRECTOR, NORTH-WEST DIVISION, KSRTC Vs. CHANDRAVVA

JUDGEMENT

(1.) This appeal is filed by the corporation challenging the judgment and award dated 10.05.2013 passed in MVC. No. 952/2012 by the Motor Accident Claims Tribunal, Ranebennur ('the Tribunal' for short), whereby the Tribunal has granted compensation of Rs. 6,53,000/- with interest at the rate of 6% per annum.

(2.) Brief facts of the case are that, on 30.09.2012 Ningappa was driving canter vehicle bearing registration No. KA.27/A-4423 from Kavalettu to Koda village via Makanur-Halageri road to unload the bricks. Ningappa was driving the said vehicle by following the traffic rules and regulations and when it came near Kusugar cross, a KSRTC bus bearing registration No. KA.27/F-295 came from opposite side driven in a rash and negligent manner with a high speed dashed against the Canter vehicle. Due to heavy impact of the said accident, Ningappa sustained fatal injuries and died on the spot. Claimants are parents and brothers of the deceased.

(3.) In order to establish their claim, the claimant No. 2 has examined himself as P.W. 1 and got marked 13 documents as Ex. P.1 to P.13. On the other hand the corporation neither examined any witness nor produced any document.