SUSHIL KUMAR Vs. K S R T C

JUDGEMENT

(1.) These two appeals are directed against the common judgment and awards dated 29-11-1376 passed by the Member, Motor Accidents Claim's Tribunal, Bangalore-I, in, MC (MVC) Nos. 138 and 197 of 1974, on his file.

(2.) These appeals arise this way: One Yellappan, 35 years old, working as a soldier in Madras Engineering Group, was on leave in Bangalore. On 12-11-1973 at about 8.30 PM, he was going on cycle from west to east along Victoria Road on its proper side. Then, a bus, belonging to respondent-1, the General Manager, Karnataka State Road Transport Corporation, was coming from the opposite direction, driven in a rash and negligent manner by RW 1 Anwar Ali Khan, came on its off side and dashed against the cycle as a result of which Yellappan was thrown off, sustained fatal injuries and succumbed to the same on the same day in the Bowring Hospital. He was drawing, according to the petitioners, Rs. 300 per month as his salary at the time of the accident.

(3.) On these averments, one Smt Krishna Kumari who claimed to be the widow of Yellappan, submitted an application to the Claims Tribunal, Bangalore, claiming compensation of Rs. 50,000 on the above facts. That application was numbered as MC (MVC) 138 of 1974.