LAWS(KAR)-2019-8-43

DEPOT MANAGER, NWKRTC Vs. ERAPPA

Decided On August 01, 2019
Depot Manager, Nwkrtc Appellant
V/S
ERAPPA Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 15.07.2011 passed in MVC.No.30/2010 by the Senior Civil Judge, MACT, Kadur, Chikmagalur District, awarding compensation of Rs.2,56,000/- to the injured - petitioner. The appellants - NWKRTC who are respondents 2 and 3 have preferred this appeal to set aside the finding of the Tribunal regarding negligence and quantum awarded by the Tribunal.

(2.) Parties are referred to by their ranks as they were referred to before the Court below.

(3.) Brief facts leading to this appeal are as under: