ANJANA SUBEDI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THIS is a claimant's appeal seeking enhancement of compensation for the death of late Sri.Nabin K.Subedi who died in a motor vehicle accident.

(2.) FOR the purpose of convenience the parties are referred to as they are referred to in the claim petition.

(3.) AFTER service of notice, the owner of the private bus (respondent No.3) remained absent. Therefore, he was placed exparte. The KSRTC and the insurance company contested the claim petition. They did not dispute the accident, but it was contended that the accident was not on account of the rash and negligent driving of the KSRTC bus, but it was on account of the negligent act of parking the bus without putting the break-down signal by the driver of the private bus. Petitions were clubbed together.