GANGAMALAMMA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Even though the case is at the stage of admission but at the consent of the learned counsels for both the parties, these appeals are taken up for final hearing and for disposal.

(2.) For the sake of convenience, the rank of the parties are stated as mentioned before the Court below.

(3.) The deceased was the bus driver/employee under the respondent-Corporation. On 21.01.2011 the deceased was entrusted for driving bus bearing Reg.No.KA-38/F-382 from Belagavi to Raichur and when he was driving bus from Belagavi to Raichur, he reached Salahalli on Belagavi-Bagalkote road at 11:30 p.m. another vehicle-truck proceed ahead to the said NEKRTC bus and when the deceased over took the above said truck, at the same time another goods vehicle bearing Reg.No.KA-48/470 loaded with onion came from opposite direction with great speed, rash and negligent manner and dashed against the said NEKRTC bus which was being driven by the deceased and at the same time truck bearing Reg.No.MH-15/G-8549 also hit the back side of the bus. Due to this accident NEKRTC Bus turtled down on the road side ditch and the deceased-driver of the said bus died on the spot and injuries and fatalities to other inmates of the bus.