DIVISIONAL CONTROLLER AND SELF INSURANCE NWKRTC Vs. YALLAMMA

JUDGEMENT

(1.) Nwkrtc Corporation is before this court questioning the validity of the common judgment and award dated 29.04.2015 in MVC Nos.23/2014 and 24/2014 passed by the Senior Civil Judge and Additional MACT, Ron in these appeals i.e., MFA Nos.102201/2015 and 102202/2015.

(2.) The brief facts which are necessary for the disposal of these appeals are as under :

(3.) Another claim petition filed by the owner of the Mahindra maxicab bearing No.KA-28/TR-5393 seeking damages caused to her vehicle. It is contended in the claim petition in MVC No.23/2014 that on 11.01.2014 Suresh Bhimappa Hulagannavar was proceeding in the above said Mahindra Maxicab from Badami to Belur village and when he passed near high school at Cholachagudda at about 7.00 p.m., at that juncture a KSRTC bus bearing No.KA-42/F-536 came in rash and negligent manner from opposite direction and dashed against the Maxicab, whereby Suresh sustained grievous injuries and succumbed to the injuries in the hospital. It is also contended that Mahindra Maxicab was totally damaged and as such, the claim petitions were lodged for compensation by the dependants of the said Suresh as well as owner of the Maxicab in the above referred claim petitions.