MAHADEVAMMA Vs. S. PRABHAKARA

JUDGEMENT

(1.) The appellants have preferred this appeal challenging the judgment and award dated 02.07.2014 passed by the Senior Civil Judge & MACT., Channarayanapatna in MVC No.88/2010.

(2.) On 23.03.2007 one Sri.Bhojaiah, husband of 1st appellant and father of 2nd appellant was proceeding to Kikkeri in KSRTC bus bearing Registration No.KA- 13-F-649 and after reaching Kikkeri, when he was about to alight from the bus, at that time, driver of the bus drove the same in a rash and negligent manner and suddenly started the bus. As a result of which, he fell down and sustained injures. Immediately, he was shifted to Kikkeri Hospital. Thereafter, to Channarayapatna Government Hospital where he was treated as an inpatient for one and half months. He subsequently succumbed to the injuries on 15.07.2009.

(3.) The Tribunal considering the material on record awarded a global compensation of Rs.75,000/- with interest @ 6% from the date of petition till the date of realization.