DIVISIONAL CONTROLLER Vs. M. MUTTANNA

JUDGEMENT

(1.) This appeal is preferred by the NEKRTC-respondent No.2 questioning the judgment and award dated 30.06.2009, passed by the XI MACT, Bellary in MVC No.454/2008.

(2.) The brief facts which are necessary for the disposal of this appeal are as under: The claimant contended in the claim petition that, on 21.12.2007 at about 8.30p.m. in front of Kumaraswamy temple, near Fire Station, Bellary he was proceeding on the road, at that time the driver of the KSRTC bus bearing No.KA-34/F-615 drove it in a high speed, rash and negligent manner and dashed against the claimant, resulting in a accident, whereby the claimant suffered grievous injuries. It is further contended that he was shifted to VIMS Hospital, Bellary for immediate treatment and he took follow up treatment with private doctors for long time.

(3.) It is further contended that after the accident his life became miserable. He has incurred huge medical expenses.