MANAGING DIRECTOR, NWKRTC DHARWAD DIVISION Vs. RENUKA

JUDGEMENT

(1.) The Insurance Company not being satisfied with the common judgment and award dated 29.06.2018 passed in MVC No.1002/2015 clubbed with MVC No.1003/2015 by the II Additional Senior Civil Judge and Additional M.A.C.T., Dharwad (hereinafter referred to as "the Tribunal" for short). This appeal is restricted only to the judgment and award passed in MVC No.1002/2015.

(2.) Germane facts for disposal of this appeal are as under:

(3.) The Tribunal also came to the conclusion that the rider of the motorcycle is responsible for the accident and thus, attributed contributory negligence at 30% on the rider of the motorcycle and 70% on the driver of the bus.