HANUMANTHA GOWDA; MANAGING DIRECTOR, OWNER OF KSRTC BUS BEARING Vs. MANAGING DIRECTOR, OWNER OF KSRTC BUS BEARING; HANUMANTHA GOWDA

JUDGEMENT

(1.) These two appeals by the Claimant and the Corporation are directed against the same judgment and award dated 21/10/2010 passed in MVC No.767/2008, by the II Additional Senior Civil Judge and Additional Motor Accident Claims Tribunal, Chitradurga, (hereinafter referred to as ' Tribunal' for short).

(2.) The Tribunal by its judgment and award, has awarded a sum of Rs. 10,55,000/- with interest at 6% p.a., from the date of petition till its deposit as against the claim of the claimant for a sum of Rs. 35,00,000/-, on account of the injuries sustained by him in the road traffic accident.

(3.) In brief, the facts of the case are: