MANAGING DIRECTOR NWKRTC HUBLI DIVISION Vs. RAJU

JUDGEMENT

(1.) This appeal is filed by the Corporation challenging the judgment and award dated 29.10.2009 passed in MVC No.2464/2006 on the file of the MACT, Bailhongal, whereby the Tribunal has granted a compensation of Rs.1,45,100/- along with interest at the rate of 9% p.a.

(2.) Brief facts of the case are that on 26.06.2006 at about 10.30 a.m., the claimant was traveling in a goods Auto Rickshaw bearing No. KA 24/C-3423. The driver of the bus bearing No. KA 25/F-2025 drove the same in rash and negligent manner and dashed against the goods auto rickshaw and thereby caused an accident and the claimant has suffered an injury. After recovering from the injury, the claimant has filed the claim petition in MVC No.2464/2006 in MACT at Belagavi.

(3.) To establish his case, claimant has examined himself as PW1 and Dr.B.F.Patil as PW-2 and marked 27 documents. On the other hand, the Corporation neither has examined any witness nor marked any documents. On appreciation of oral and documentary evidence, the Tribunal has granted a compensation of Rs.1,45,100/- with 9% interest per annum. Being aggrieved by the same, the Corporation has filed this appeal.