North West Karnataka Road vs G.C Madhu S/O Channappa on 3 August, 2011

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Karnataka High Court

North West Karnataka Road vs G.C Madhu S/O Channappa on 3 August, 2011

Bench: Subhash B.Adi

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JE RARMATAS A MiG M

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IN THE HiGH COURT

THE HON BLE MR.JUSTICE SUBHASH B ADI

MISCELLANEOUS FIRST APPEAL NO.257 OF 2011 INV)
BETWEEN:

1. NORTH WEST KARNATAKA ROAD
TRANSPORT CORPORATION, GOKUL
ROAD, HUBLI, AY TTS: MANAGING «
DIRECTOR, REP BY Its

CHIEF LAW OFFICER ;

cs

NORTH ¥. wnat KAR AATAKE RO AD

TRANSPORT CORPORATION

INTERRAL INSU RANCE FUND

GOKUL ROAD, HUBLLBY 8 MABAGING

DIRECTOR; REP BY ITS

CHIEF 2 LAW OF FICER . APPELLANTS

SNUKA, ADV)

MALABA PIMGh LOLURT OP RANNATAICA HIGH COURT GF KARNATAKA HIGH COURT
iow

L. G.C.MADHU
8/0 CHANNAPPA, AGE: 24 YEARS

Sage RUE

AGE: 33 YEARS

DIO CHANRAPPA, A 12 23 YEARS

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4, VELBA ni,
0/0 GCHANNAPPA, ACE: 29 YEARS

SAE Sor Se? Sof PE Mo TTR SS BRO ORE RL


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hat ots a fos a Tribunal has awarded compersation of %.4,20,8 2 ALL ARE AGRICULTIRIST ALL ARE B/t> CETRRE LALLI VILLAGE, HAR, ALA, HOERLI, CHITRADUERGA TALITE RESPONDENTS -

Thes MPA is fled under sectins:. 1730) oF. Motor Verio cles Act against the judgment-and awart. dated 24.4.2010 passed in MVC No.323/2009 on the file of the Sr. Chal Judge amd CJM and Addi. MACT, Chitradurga avrarding a. compensation of © .4,40, 896; - With interest @ 6% p. a, froin ths date of petition till deposit. ne rr This appeal.c? ooming on fer orders this day, the Court delivers ed the folowing:

lave in Aline the al, however, the somite i Le « considered ori merit. i igh there 4 is ad

2. Tisis appeal ie filed by the KSRTC against the questioning the quarto of compensation, oe a. . 7 2 9 2, On appreciation of the evidence on record, the o "s earning m oe - a & se hist tans on [D1 mm tnese circummst BPE GASH RP RRS Res PRD BIN GPP RGABUSUIA RPL MEGS CEU P QO BURGE ARCA, FUar PE CaaUR'T GF RARMATAIA HIGH COURT GF KARNATAKA HIGH COL, Sas +

4. Leerned counsel for the appellant subm ntted * that the deceased was the father of the « claimants oral , gaimecia are maior SOUENES © GMG Sor amd ae such, 'the Trimunal could not have decd wted Lf St of the income and calculated the sormpensition "towards lnas of deperdency.

(in dispute that amonget the four ws, three "are daughters and all three are unmarried. Even the een ls aged about 23 yeara. From the ame of the claims, it does not show thet they are ag erabers a@nd-in turn, # appeara that they are al depend os on the mcome of the iather. On acoount ol f the S anita is ey death of the lather, there is me one to e of the three wrexd daughters.

the Tevbutie) hee taker calcu ted the compersation. In my 'opinion, the fidgment and award of the Tribunal does not call fer ptescteremce. SS

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