LAWS(KAR)-2011-7-253

ASHOK @ ASHOK KUMAR S/O NARASIMHAPPA @ NARASIMHAIAH @ NARASIMHAMURTHY Vs. THE MANAGING DIRECTOR KSRTC, KEMPEGOWDA BUS STAND, SUBHASHNAGAR, BANGALORE-560009

Decided On July 22, 2011
Ashok @ Ashok Kumar S/O Narasimhappa @ Narasimhaiah @ Narasimhamurthy Appellant
V/S
Managing Director Ksrtc, Kempegowda Bus Stand, Subhashnagar, Bangalore Respondents

JUDGEMENT

(1.) THOUGH the matter had come up for admission, with the consent of both parties, it taken for consideration on merits.

(2.) THE claimant in MVC No. 8935/2007 on the file of XII Additional S.C. Judge and Member, Court of Small Causes, Member, MACT, Bangalore, is the appellant in this appeal.

(3.) THE respondent -KSRTC filed objections denying the age, occupation and income of the claimant, called upon the claimant to prove the accident, Impact, contend that the claim is exaggerated. So, plead for dismissal of the claim application.