- (1.) Leave granted.
(2.) This appeal has been filed on behalf of the Karnataka State Road Transport Corporation challenging the validity of the award given by the Motor Accidents Claims tribunal-V, Bangalore City in a motor accident case which has been affirmed by the High court. The High court has also enhanced the rate of interest over the amount awarded as compensation from 6% to 12% on a cross-objection filed on behalf of respondent 1 (hereinafter referred to as "the respondent").
(3.) On 6/12/1982 at about 6. 00 p. m. , the said respondent along with his wife was going on a scooter in the city of Bangalore when an accident took place with a bus bearing No. MYF 700 belonging to the appellant-corporation. Because of the aforesaid accident, serious injuries were sustained by the respondent including fractures of bone. It may be mentioned that the said respondent was working as Mechanical Engineer at Houston, Texas, at U. S. A. on monthly salary of Rs 15,000. 00, in terms of dollars, it was $ 2000 per month. The respondent claimed an amount of rs 31,55,004. 04 as compensation for the injuries suffered by him on account of the accident aforesaid. The tribunal after consideration of the relevantmaterials including the evidence adduced on behalf of the parties, awarded an amount of Rs 23,32,900. 00 and directed payment of interest at the rate of 6% per annum of the said amount from the date of filing the application.;