KADAMBA TRANSPORT CORPORATION LTD REPRESENTED HEREIN BY THEIR GENERAL MANAGER SHRI SHRIKANT V NAIK Vs. ROSARIO RODRIGUES

JUDGEMENT

(1.) Heard learned Counsel on behalf of the parties.

(2.) An accident took place involving two vehicles, namely KTC bus bearing Nos. GA-01-X-0259 and GA-01 V 4458. The first bus was going towards Mapusa side while the second bus was returning in the opposite direction towards Panaji side.

(3.) The deceased Mrs. Piedade Rosario Rodrigues, aged 48 years died in the said accident. Her husband and three children filed a claim petition. The said claim petition came to be allowed by award dated 25-1-2005 of the learned M.A.C.T., Mapusa. The claimants have been awarded compensation of Rs. 2,87,755/- with interest at the rate of 9%. The claim petition was filed against the driver and owner of the said KTC bus who were Respondent Nos. 1 and 2 on one hand, and against the driver, owner and the insurer of the other bus as Respondent Nos. 4 to 6.